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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Indian Institute of Legal Metrology Rules, 2011

(3)The provisions of these rules shall apply to any application made to the Central Government or as the case may be the State Government under the said rules for training and relaxation pending at the commencement of these rules and to any proceedings consequent thereon and to any approval granted in pursuance thereof.