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[Cites 0, Cited by 1] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in The Bureau Of Indian Standards Act, 2016

(1)Any person aggrieved by an order made under section 13 or sub-section (4) of section 14 or section 17 of this Act may prefer an appeal to Director General of the Bureau within such period as prescribed.