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 55] [Entire Act] Union of India - Subsection Section 55(2) in The Ammonium Nitrate Rules, 2012 (2)The District Magistrate shall, at least twenty one days before holding the adjourned inquiry, send to the Chief Controller a notice in writing of the time and place of holding the adjourned inquiry.
