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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(d) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(d)On the receipt of such notice, the licensee may submit an explanation on his behalf to the Bureau within seven days from the receipt of the notice. If an explanation is submitted, the Bureau may consider the explanation and give a hearing to the licensee within fourteen days from the date of receipt of such explanation or before the expiry of the notice whichever is longer.