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 106] [Entire Act] Union of India - Subsection Section 106(3) in The Petroleum Rules, 2002 (3)All electric apparatus installed or used in a zone "2" area shall be either-(i)a non-sparking apparatus of a type approved by the Chief Controller; or(ii)an apparatus of any of the types permitted under sub-rule (2).
