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

Union of India - Subsection

Section 7(4) in Bhagar Grading and Marking Rules, 2018

(4)The authorised packer may, after obtaining prior approval of the Adviser or an officer authorised by him in this behalf, mark his private trade mark or trade brand on the graded packages provided that the same does not indicate quality other than that indicated by the grade designation mark affixed to the graded packages in accordance with the provisions of these rules.