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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, 2016

(2)Copies of any license or approval may, for the purposes of this rule, be authenticated by the authority, which granted the license or approval-
(a)on payment of a fee as per Schedule-V in the manner prescribed in rule 65 for each authenticated copy; and
(b)on the submission of a copy of the plan identical with the approved plan attached to the license or approval.