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 39A] [Entire Act] Union of India - Subsection Section 39A(5) in Rubber Rules, 1955 (5)No application for a special licence under this rule made by a person who was processing rubber before the commencement of the Rubber (Amendment) Rule 1974 shall be rejected by the Board except for special reason to be recorded in writing.
