[25
February 2022] S.O. 862(E).-In
exercise of the powers conferred by section 16 read with sub-section (3) of
section 25 of the Bureau of Indian Standards Act, 2016 (11 of 2016), the
Central Government, after consulting the Bureau of Indian Standards is of the
opinion that it is necessary or expedient so to do in the public interest,
hereby makes the following Order to amend the Vinyl Chloride Monomer (Quality
Control) Order, 2020, namely:- (1)
This Order may be called the
Vinyl Chloride Monomer (Quality Control) Order, 2021. (2)
It shall come into force on
the date of its publication in the Official Gazette. In the Vinyl Chloride
Monomer (Quality Control) Order, 2020, in paragraph 1, in sub-paragraph (1),
for the figures "2020", the figures "2021" shall be
substituted.Vinyl
Chloride Monomer (Quality Control) Order, 2021