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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Gas Cylinders Rules, 2004

(2)Copies of any license may, for the purposes of this rule, be authenticated by the authority, which granted the license-
(a)on payment of a fee as specified in Schedule V for each authenticated copy; and
(b)on the submission of a copy of the plan identical with the approved plan attached to the license.