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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(16) in The Legal Metrology (Government Approved Test Centre) Rules, 2013

(16)All the Regional Reference Standard Laboratories working under the administrative control of the Department of Consumer Affairs function as deemed Government Approved Test Centre on the date of publication of these rules in the Official Gazette and the provisions of these rules shall apply to such Regional Reference Standard Laboratory as if they were Government Approved Test Centre.