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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(3) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981

(3)All expenses incurred in or about in inquiry or investigation under this rule shall be deemed to be part of the expenses of the Department of Explosives in carrying the Act into execution.