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Standards of Weights and Measures (Enforcement) Act, 1985 1. Short title, extent and commencement.- 1. This Act may be called the Standards of Weights and Measures (Enforcement) Act, 1985. 2. It extends to the whole of India. 3. It shall come into force in a State on such date as the State Government may, by notification, appoint, and different dates may be appointed for different provisions thereof, in or in relation to, different-- a. areas in the State; or b. classes of undertakings in the State; or c. classes of goods produced, sold, distributed, marketed or transferred in the State; or d. classes of services rendered in the State; or e. classes of weights and measures manufactured, sold, distributed, marketed, transferred, repaired or used in the State; or f. classes of users of weights and measures in the State, and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of this Act, or, as the case may be, of that provision, in such areas or in respect of such classes of undertakings, goods, services, classes of weights and measures or classes of users of weights and measures, in relation to which, or whom, this Act has been brought into force.    |
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