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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Dangerous Machines (Regulation) Act, 1983

(1)The State Government shall, by notification in the Official Gazette, appoint a Controller for carrying out the provisions of this Act, any may also by the same or subsequent notification appoint such number of Additional, Deputy or Assistant Controllers as it may deem fit.