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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(a) in The Ammonium Nitrate Rules, 2012

(a)On receipt of the application for issue of no objection certificate or grant of licence, the District Authority shall verifY the antecedents of the applicant, lawful possession of the site, genuineness of the purpose, interest of the public any other matter as deemed necessary and carry out any other verifications or enquiries as may be specifically required or deemed necessary by the licence issuing authority.