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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(12) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(12)In the event of cancellation, non-renewal or the jeweller opting to surrender the certificate of registration, the jeweller shall forthwith destroy all publicity material such as handbills, pamphlets and letterheads, through which the jeweller claims to be the registered jeweller for selling hallmarked precious metal articles.