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 10] [Entire Act] Union of India - Subsection Section 10(8) in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018 (8)The revocation of suspension under sub-regulation (6) shall be permitted only after satisfactory verification of corrective actions.
