Legal Document View

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
[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(d) in The Gas Cylinders Rules, 2016

(d)The Chief Controller on receipt of satisfactory compliance of the requirements specified in clauses (a) and (b) and after examining all the aspects of the inspection report, and making such inquiry, if any, as he may consider necessary, shall, subject to the other provisions of the Act and these rules, by an order in writing either grant the approval to the manufacturer initially for a period of one year which may further be extended after receipt of satisfactory performance report or refuse to grant the same.