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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Steel And Steel Products (Quality Control) Second Order, 2008

(b)"appropriate authority "means, -
(i)an officer not below the rank of an Under Secretary in the Ministry of Steel;
(ii)all General Managers, District Industries Centres of the State Governments; and
(iii)Directors or Commissioners of Industries of the State Governments or Union territories;