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

Union of India - Subsection

Section 19(4) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(4)On the receipt of notice under sub-regulation (2), the licensee may submit an explanation to the Bureau within fourteen days from the date of receipt of the notice and the licensee may further request for considering his case for compounding as per provisions of section 33 of the Act.