Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] Union of India - Subsection Section 68(2) in The Gas Cylinders Rules, 2004 (2)The Magistrate shall, at least fourteen days before holding an adjourned inquiry, send to the Chief Controller or Controller notice in writing of the time and place of holding the adjourned inquiry.
