Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] Union of India - Subsection Section 53(5) in The Gas Cylinders Rules, 2004 (5)No additions or alterations carried out in the licensed premises sanctioned by the Chief Controller or Controller shall be brought into use unless the license is received by the licensee duly amended.
