(2)"appropriate laboratory" means a laboratory or an organisation-(i)recognised by the Central Government; or(ii)recognised by a State Government, subject to such guidelines as may be issued by the Central Government in this behalf; or(iii)established by or under any law for the time being in force, which is maintained, financed or aided by the Central Government or a State Government for carrying out analysis or test of any goods with a view to determining whether such goods suffer from any defect;
