Section 3A(5) in Rajasthan Right to Information Rules, 2001
(5)The testing authority shall follow the procedure of sealing and taking sample as per Indian Standard issued by Bureau of Indian Standards and send copy of the report to the concerned department and applicant.] [Inserted by Notification dated 11.9.2001, S.O. 175-A, Rajasthan Gazette Extraordinary Part 4 (ga). dated 13.9.2001.Page 237(3).]
