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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(8)(b) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(b)at any time during processing of application it is found that the applicant is indulging in any malpractice amounting to misuse of hallmark for which it is liable to be prosecuted under the Act;