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If the quality emerges right from the word go till the finished product under the ‘Make in India programme’, it is only then that the country would be able to compete with others.
The Delhi High Court dismissed frivolous PIL filed by toy manufacturers to avoid compliance with Toys (Quality Control) Order, 2020 and held that the 2020 Order had been issued to ensure that the children below the age of 14 years were not exposed to sub-standard goods/goods containing toxic material/ toys containing toxic material.
Budget 2023 – A Deep Dive into the Tax Proposals 2 February 2023 (Thursday) | 3:00 PM to 4:30 PM The Hon’ble
Supreme Court: The 2- Judge Bench comprising of A.K. Sikri and Ashok Bhushan, JJ., gave directions to be followed for burning of
National Consumer Disputes Redressal Commission (NCDRC): A Division Bench comprising of R.K. Agrawal, J. and M. Shreesha, Member dismissed the revision petition