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[Cites 0, Cited by 0] [Section 42(5)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(5)(i) in The Ammonium Nitrate Rules, 2012

(i)where the licence is suspended by a licensing authority as an interim measure for violation of any of the provisions of the Actor these rules or of any conditions contained in such licence and in his opinion such violation is likely to cause imminent danger to the public: