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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in The Ammonium Nitrate Rules, 2012

(1)Whenever any report is made to the District Magistrate by the Chief Controller or Controller of an infringement of the Act or of these rules, the District Magistrate shall take immediate action and shall inform the Chief Controller or the Controller, as the case may be, of the action taken by him on such report.