The Coinage Act, 2011

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Section 24, Accounts and audit

Section 41, Act not to affect operation of certain Acts

Section 5, Advisory Committees of Bureau.

Section 23, Annual report.

Section 34, Appeal.

Section 27, Appointment and powers of certification officers.

Section 37, Authentication of orders and other instruments of Bureau.

Section 21, Borrowing powers of Bureau.

Section 22, Budget

Section 16, Central Government to direct compulsory use of Standard Mark.

Section 14, Certification of Standard Mark of jewellers and sellers of certain specified goods or articles.

Section 32, Cognizance of offence by courts.

Section 31, Compensation for non-conforming goods.

Section 33, Compounding of offence.

Section 12, Conformity Assessment scheme.

Section 2, Definitions

Section 7, Director General.

Section 3, Establishment of Bureau and Constitution of Governing Council.

Section 4, Executive Committee of Bureau

Section 19, Financial Management of Bureau of Indian Standards.