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

Union of India - Subsection

Section 55(1) in The Ammonium Nitrate Rules, 2012

(1)Whenever a District Magistrate holds an inquiry under sub-section (1) of section 9 of the Act, that officer shall adjourn such an inquiry unless the Chief Controller or an officer nominated by him is present to watch the proceedings or such Magistrate has received information from the Chief Controller that he does not wish to send a representative.