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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(4)The annual license fee and the minimum marking fee for the first year shall be paid by the applicant at the time of grant of the license. Thereafter, at the time of application for renewal of the license the licensee shall pay the annual license fee, alongwith marking fee due for the period immediately preceding the renewal, so long as the license remains effective.