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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(3)Notwithstanding anything contained in sub-rules (1) and (2), the Chief Controller or Controller authorized by him may, if he is satisfied that a license is required for a specific work, may grant such license for specific period.