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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(7)(d) in Bureau of Indian Standards (Hallmarking) Regulations, 2018

(d)the application is submitted before expiry of cooling period in case of cancellation or non-renewal of recognition as specified in sub-regulation (9) of regulation 13 or conviction under provisions of the Act as specified in sub-regulation (11).