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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Legal Metrology (Approval of Models) Rules, 2011

(3)Where the certificate of approval has been suspended under sub-rule (1), an inventory of the existing stock shall be made by the Controller of Legal Metrology of the Concerned State who will also ensure that no further sale will be made unless the suspension-of the certificate of approval is revoked by the Director.