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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(3)Complete record of repairs, additions or alterations referred to in sub-rule (1) shall be maintained and made available to the Chief Controller or Controller authorized by him and his permission shall be obtained before recommissioning of the vessel.