Section 57(2)(i) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2)(i) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(i)where the license is suspended as an interim measure for the violation of the provisions of the Act or these rules, or of any condition contained in such license or in his opinion such violation is likely to cause imminent danger to the public:

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Union of India - Subsection

Section 57(2)(i) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016