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

Union of India - Subsection

Section 19(9) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(9)In case of cancellation or non-renewal due to reasons provided in clauses (e) or (f) of sub-regulation (1) the Bureau shall not accept application for grant of licence before a cooling period of one year from the date of passing of such order.