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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(3)(iii) in The Legal Metrology Act, 2009

(iii)he makes a request in writing to the Director or the concerned Controller or the legal metrology officer under intimation to the company, to cancel the nomination, which request shall be complied with by the Director or the concerned Controller or the legal metrology officer, whichever is the earliest, continue to be the person responsible: