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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(6)(d) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(d)for the purpose of clause (a), direct the applicant to submit samples to such testing authority as the Bureau may consider appropriate. The expenses for testing shall be borne by the applicant; and