Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 0] [Entire Act] Union of India - Subsection Section 0(d) in The Bureau Of Indian Standards (Certification) Regulations, 1988 (d)Before the Bureau suspends or cancels any license, it shall give the licensee not less than fourteen days notice of its intention to suspend or cancel the license.
