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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(8) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(8)Where a certificate of registration has been cancelled or not renewed, the jeweller shall stop the sale of hallmarked precious metal articles and stop getting precious metal articles hallmarked from any assaying and hallmarking centre notwithstanding the pendency of appeal under section 34 of the Act.