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

Union of India - Subsection

Section 4(3) in The Steel And Steel Products (Quality Control) Order, 2008

(3)When any person by himself or through any person on his behalf proposes to manufacture steel and steel products he shall commence regular production only after obtaining a valid license from the Bureau for the use of standard mark.