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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(6) in The Gas Cylinders Rules, 2016

(6)Where the renewal of a license or approval is refused, the fee paid shall be refunded to the licensee after deducting there from the proportionate fee for the period beginning from the date from which the license or approval was to be renewed up to the date on which renewal thereof is refused.