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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(6)(iv) in The Dangerous Machines (Regulation) Act, 1983

(iv)the applicant has contravened any term or condition of the licence or any provision of this Act, or any rule or order made thereunder or of any law for the time being in force in so far as such law prohibits the bringing into or taking out of India, any dangerous machine.