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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(1)The Bureau shall grant licence,-
(a)on satisfaction of the Bureau that the applicant has the necessary infrastructure and competence for manufacturing and testing of refined precious metal as per the relevant Indian Standard;
(b)if the refined precious metal conform to the relevant Indian standard;
(c)on payment of marking fee as specified in Schedule-V.