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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(4) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(4)If the District Authority, either on a reference being made to him or otherwise, intimates to the Chief Controller that any license which has been applied for should not, in his opinion, be granted, such license shall not be issued without the sanction of the Central Government.