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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Dangerous Machines (Regulation) Act, 1983

(2)A licence issued under this section,
(a)shall be valid for a period of five years;
(b)may be renewed from time to time, for a like period; and
(c)shall be in such form, and shall be subject to such conditions, as may be prescribed by the Central Government.