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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(6)(i) in Gold (Control) Act, 1968

(i)the security of the premises where the applicant intends to carry on business as a refiner, the suitability of such premised for being used as a refinery, and the existence therein of arrangements for the storage of gold before and after refining;