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Standards of Weights and Measures Act, 1976

12. Supplementary, derived, special and other units of weight or measure-Their symbols, definitions, etc.-

(1) The Central Government may, by rules made in this behalf, specify, in relation to the base units of weight or measure, such supplementary, derived, or other units or standard symbols or definitions as the General Conference on Weights and Measures or the International Organization of Legal Metrology may recommend.

Explanation. -”Derived unit” means a unit which is derived from the base or supplementary units, or both.

(2) The Central Government may, by rules made in this behalf, specify, such multiples and sub-multiples of, and physical constants, and ratios or coefficients in relation to, units of weight or measure as the General Conference on Weights and Measures or the International Organization of Legal Metrology may recommend.

(3) The Central Government may, by notification, declare, for such period as it may consider necessary such special units of weight or measure as the General.  Conference on Weights and Measures or the International Organization of Legal Metrology may recommend.









  

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