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[Cites 0, Cited by 0] [Section 5(11)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(11)(d) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(d)the inspecting officer may at his discretion, and shall if the licensee or applicant or the responsible person belonging to the establishment demands it, place each such sample in a covering and jointly seal each sample. In the case of samples drawn by the inspecting officer which cannot be so sealed, such samples shall be marked with certain identification to establish their identity;