Section 57(2)(a) in The Gas Cylinders Rules, 2004

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Union of India - Subsection

Section 57(2)(a) in The Gas Cylinders Rules, 2004

(a)where the license is suspended by the licensing authority as an interim measure for violation of any of the provisions of the Act or these rules, or of any condition contained in such license or in his opinion such violation is likely to cause imminent danger to the public:

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Union of India - Subsection

Section 57(2)(a) in The Gas Cylinders Rules, 2004