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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4) in The Bureau of Indian Standards Rules, 2018

(4)The Director General may call for relevant documents from the appellant and may after such inquiry in the matter as he considers necessary and after giving an opportunity to the parties to be heard, pass such orders as he thinks fit:Provided that the appeal shall be disposed of within a period of ninety days from the date of its filing.