Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(3)In case the notice is issued for cancellation or non-renewal of certificate of registration due to reasons given at clause (e) of sub-regulation (1), the registered jeweller shall be instructed to stop the sale of hallmarked precious metal articles and stop getting precious metal articles hallmarked forthwith.