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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018

(4)If renewal application with requisite fee is not received before expiration of the validity, the renewal of certificate of conformity may be deferred for a period of up to ninety days from the date of its validity:Provided that if renewal application with requisite fee is not received within the period of deferment, the certificate of conformity shall stand expired after the date of its validity.