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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Legal Metrology (Approval of Models) Rules, 2011

(2)Where any disapproved model is resubmitted for approval, it shall be deemed, for the purpose of levy of fees and tests under these rules, to be a fresh application for the approval of that model.