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 57] [Entire Act] Union of India - Subsection Section 57(3) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981 (3)The Chief Controller or the Central Government suspending or cancelling a license under sub-rule (1), shall record his or its reasons for so doing in writing.
