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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(6) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(6)Where the renewal of a license is refused, the fee paid for the renewal shall be refunded to the licensee after deducting there from the proportionate fee for the period beginning from the date from which the license was to be renewed up to the date on which renewal thereof is refused.