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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3) in The Ammonium Nitrate Rules, 2012

(3)Fresh No Objection Certificate is not required for manufacture or converters/storehouses, which already existing at the site covered under No Objection Certificate issued for the purpose by the District Authority or Director General of Mines Safety or No Objection Certificate issued under the Explosives Rules, 2008.