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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(b)the decision on renewal of the certificate of registration may be kept under deferment up to three months, if certificate of registration is being considered for cancellation or non-renewal and the decision of deferment shall be informed to the registered jeweller with instructions to stop the sale of hallmarked precious metal articles and stop getting precious metal articles hallmarked.