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[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(3)(iii) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981

(iii)where any alteration in the licensed premises has been carried out, three copies of the properly drawn plan showing the alteration sanctioned under rule 53 by the Chief Controller;