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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(9) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(9)In cases of cancellation or non-renewal due to reasons given in clause (e) of sub- regulation (1), the Bureau shall not accept an application for grant of certificate of registration before a cooling period of one year from the date of passing of such order.