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SC: Must Disclose to the Manufacturer, Test Reports Justifying Reclassification - (30 Apr 2025)

EXCISE

SC has observed that a copy of test report justifying reclassification of petrochemical products has to be furnished to manufacturer as unless a copy of test report is furnished to the manufacturer, he would not be in a position to seek re-test in specified period, if he is aggrieved by the result.

Tags : SUPREME COURT   TEST REPORTS   RECLASSIFICATION  

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