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[Cites 0, Cited by 29] [Entire Act]

Union of India - Section

Section 29 in Gold (Control) Act, 1968

29. What a dealer may manufacture.

- Subject to the other provisions of this Act, a licensed dealer may make, manufacture, prepare, repair, polish or process ornaments and may also repair or polish articles, but shall not, unless authorised by the Administrator so to do, make, manufacture or prepare any primary gold or article:Provided that such dealer may, in the process of making, manufacturing, preparing or repairing ornaments, make, manufacture or prepare primary gold (other than standard gold bar) by melting, processing or converting any article, ornament or standard gold bar acquired, accepted or received by him in accordance with the provisions of Part XII-A of the Defence of India Rules, 1962, or, as the case may be, the Gold (Control) Ordinance, 1968 (6 of 1968), or of this Act.