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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(4)The licence shall be renewed only after satisfaction of the Bureau that the licensee continues to have the necessary infrastructure and competence for manufacturing and testing of the refined precious metal as per the relevant standard and the scheme of testing and inspection and also considering the past records.