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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981

(3)Any person seeking approval of the Chief Controller under sub-rule (2) shall submit to him-
(a)the particulars specified in Appendix I to these rules; and
(b)a scrutiny fee of rupees five hundred in the manner specified under rule 11.