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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(8)(e) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(e)the application is submitted before expiry of cooling period in case of cancellation or non-renewal of licence as specified in sub-regulation (9) of regulation 19 or conviction under provisions of the Act as specified in sub-regulation (12).