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Standards of Weights and Measures Act, 1976 45. Procedure when any weight or measure is transferred from a transferee State to another State. – Where any weight or measure, which being in use in a transferee State, is sent to, or delivered in, any other State for sale or use in such other State, then, such other State shall also be deemed to be the transferee State in relation to such weight or measure and the provisions of this chapter shall, so far as may be, apply to the weight or measure sent to, or delivered in, such other State.    |
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