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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(a) in Handlooms (Reservation of Articles For Production) Rules, 1986

(a)The authorised officer shall send the second part of the sample to a testing laboratory set up by the Central Government or the, State Government or to institutions recognised by the Central Government or State Government as may be duly notified, from time to time, by the Central Government or, as the case may be, by the State Government for a particular area at zone in this behalf: