Section 39(2)(a) in The Calcium Carbide Rules, 1987

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(a) in The Calcium Carbide Rules, 1987

(a)where the licence is suspended by a licensing authority as an interim measure for violation of any of the provisions of the Act or these rules, or of any conditions contained in such licence and in his opinion such violation is likely to cause imminent danger to the public:

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Union of India - Subsection

Section 39(2)(a) in The Calcium Carbide Rules, 1987