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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(3) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(3)All expenses incurred in or about in inquiry or investigation under this rule shall be deemed to be part of the expenses of the Petroleum and Explosives Safety Organization in carrying the Act into execution.