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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Steel And Steel Products (Quality Control) Order, 2007

(b)"Appropriate Authority" means any officer not below the rank of an Under Secretary to the Government of India or an officer not below the rank of Scientist C (Deputy Director) in the Bureau of Indian Standards or an officer not below the rank of a General Manager, District Industries Centre of a State Government as may be appointed by the Central Government by a notification published in the Official Gazette to implement the provisions of this Order;