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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(2) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016 (2)No person shall manufacture any vessel and fitting thereof, under sub-rule (1) including vaporiser without the prior approval of the Chief Controller.
