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The School of Planning and Architecture Act, 2014

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Section 55, Act not to apply in certain cases.
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Section 12, Any custom, usage, etc., contrary to standard weight, measure or numeration to be void
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Section 50, Appeals.
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Section 14, Appointment of Controller, legal metrology officers and other employees.
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Section 13, Appointment of Director, legal metrology officers and other employees.
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Section 22, Approval of model.
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Section 6, Base unit of numeration
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Section 5, Base unit of weights and measures
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Section 48, Compounding of offences.
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Section 18, Declarations on prepackaged commodities.
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Section 2, Definitions
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Section 54, Delegation of Powers.
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Section 56, Existing Director, Controller and legal metrology officer not to be affected by the newqualification to be prescribed.
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Section 16, Forfeiture.
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Section 17, Manufacturers, etc., to maintain records and registers.
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Section 20, Non-standard weights and measures not to be imported.
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Section 49, Offences by companies and power of court to publish name, place of business, etc., forcompanies convicted.
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Section 26, Penalty for alteration of weight and measure.
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Section 37, Penalty for contravention by Government approved Test Centre.
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Section 44, Penalty for counterfeiting of seals, etc.
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