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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(f) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(f)Where a license has been suspended or cancelled, or the term thereof has not been renewed on the expiry of the period of its validity, the licensee shall discontinue forthwith the use of the Standard Mark notwithstanding the pendency of any appeal before the Central Government under section 16 of the Act and if there be, with the licensee or his agents, any articles in stock which have been improperly marked, the licensee or his agents, as the case may be, shall take necessary steps to get the Standard Mark on such articles either removed, cancelled, defaced or erased.] [Substituted by G.S.R. 531(E), dated 30.7.2002 (w.e.f. 30.7.2002). ]