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

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

Union of India - Subsection

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

(b)the Controller is satisfied that

(i)the application for such renewal has been made after the expiry of the period specified therefor: