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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018

(1)The Bureau may by order in writing cancel the certificate of conformity after giving a notice of not less than twenty one days, if, -
(a)the holder of certificate of conformity fails to comply with any of the conditions of the certificate of conformity;
(b)the certificate of conformity has been issued in error.