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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Standards of Weights and Measures (General) Rules, 1987

(2)Every person carrying on the business of export or import or both, immediately before the commencement of these rules, shall, within ninety days of such commencement, make an application to the Director, through the Controller of the State in which he carries on such business, for registration as an exporter or importer or both.