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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in The Standard of Weights and Measures (Approval of Models) Rules, 1987

(5)Where no application for the recognition of a laboratory has been made, or where such application having been made, has not been disposed of the Director may if he is satisfied that it is urgently necessary so to do issue, with the consent of the principal officer incharge of the laboratory, a provisional certificate of recognition to a laboratory which, in the opinion of the Director, fulfils all the requirements of sub-rule (3) and the provisional certificate so issued shall be valid for one year.