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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(3) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(3)If the Chief Controller, after receipt of the drawing under sub-rule (2) and after making such further inquiries as he deems necessary, is satisfied that the vehicle or the special safety fittings, as the case may be, meets with the requirements laid down in these rules, he shall approve the drawing and return to the applicant one copy thereof duly endorsed.