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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3) in The Gas Cylinders Rules, 2004

(3)Prior approval specified in sub-rules (1) and (2) is not mandatory for installation of non-toxic non-flammable gases and an applicant for such installation is at liberty to install the facilities in accordance with provisions of these rules without obtaining prior approval from Chief Controller or Controller.