Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Union of India - Subsection Section 7(4) in Bureau of Indian Standards (Hallmarking) Regulations, 2018 (4)On receipt of notice under sub-regulation (2), the registered jeweller may submit an explanation to the Bureau within fourteen days from the date of receipt of the notice.
