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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018

(2)Any explanation submitted by the licensee on receipt of notice under sub-regulation (1) may be taken into consideration by the Bureau and a reasonable opportunity of being heard, either in person or through a representative authorised shall be given to the licensee.