Section 57(2)(ii) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981

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Union of India - Subsection

Section 57(2)(ii) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981

(ii)where the license is suspended or cancelled by the Central Government, if that Government considers that in the public interest or in the interest of the security of the State the such opportunity should not be given.

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Union of India - Subsection

Section 57(2)(ii) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981