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Union of India - Section

Section 66 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

66. Powers to exempt.

- The Central Government may, on the recommendation of the Chief Controller, in exceptional cases, by order and for reasons to be recorded in writing, exempt storage and transportation of any compressed gas in any vessel from all or any of the provisions of these rules on such conditions, if any, as may be specified in the order.