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[Cites 0, Cited by 0] [Section 5(11)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(11)(a) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(a)when an inspecting officer proposes to inspect the premises of an applicant, he shall, preferably, give reasonable notice of his visit to the applicant but for inspection of premises of a licensee, such notice is not necessary;