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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(12) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(12)In the event of cancellation, non-renewal or the licensee opting to surrender the licence, the licensee shall forthwith destroy all publicity material such as handbills, pamphlets, and letter- heads through which he claims to be a licensee of the Bureau.