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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018

(4)If renewal application with requisite fee is not received before the expiration of the validity, the renewal of licence may be deferred for a period of up to ninety days from the date of its validity:Provided that if renewal application with requisite fee is not received within the period of deferment, the licence shall stand expired after the date of its validity.