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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(3)The Bureau, on receipt of an application for renewal under sub-regulation (1), may renew the recognition for a period of three years after satisfying that the centre continues to have the necessary infrastructure and competence as per the relevant Standard for carrying out assaying and hallmarking of the precious metal articles and also considering the past records of the applicant.