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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2)(ii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(ii)where the license is suspended or canceled by the Central Government, if that Government considers that in the public interest or in the interest of the security of the State, such opportunity should not be given.