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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

Union of India - Subsection

Section 2A(3) in The Consumer Protection Rules, 1987

(3)The State Government on receiving the recommendations and approval of the Bureau of Indian Standards, shall notify that laboratory as an "appropriate laboratory" for the purpose of Consumer Protection Act, 1986 for a period of three years.]