(1) The reference standards, secondary standards and working standards of weights and measures shall be such as may be prescribed. (2) Every reference standard, secondary standard and working standard shall be verified and stamped in such manner and after payment of such fee as may be prescribed. (3) Every reference standard, secondary standard and working standard which is not verified and stamped in accordance with the provisions of sub-section (2) shall not be deemed to be a valid standard.Open in Lexace · Ask the AI about this section
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