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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(5) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(5)Notwithstanding anything contained in sub-rules (1) to (4) above, all licenses granted or renewed under the said rules prior to the date on which the above provisions come in force, shall be deemed to have been granted or renewed under these rules.