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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in The Gas Cylinders Rules, 2004

(4)No person shall refill any cylinder which has been repaired under sub-rule (2) with any gas unless a full report on the repairs and test carried out on the cylinder, accompanied by the repairer's certificate of testing are furnished to the Chief Controller and his permission is obtained for its refilling.