Section 3(6)(e) in The Bureau Of Indian Standards (Certification) Regulations, 1988

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Union of India - Subsection

Section 3(6)(e) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(e)on the basis of any report received under clause (c) or clause (d) or both, the Bureau may, as deemed fit, require the applicant to carry out such alterations in, or addition to, the scheme of testing and inspection or the process of manufacture or production in use by the applicant.

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Union of India - Subsection

Section 3(6)(e) in The Bureau Of Indian Standards (Certification) Regulations, 1988