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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

Union of India - Subsection

Section 2A(2) in The Consumer Protection Rules, 1987

(2)The State Government on receiving the application from the applicant, shall forward its two copies to the Bureau of Indian Standards to assess the suitability of the laboratory from the standards prescribed by them (Bureau of Indian Standards). The fee charged by the Bureau of Indian Standards, for this purpose, shall be paid by the applicant.