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

Union of India - Subsection

Section 5(1) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(1)No person shall deliver or despatch any compressed gas filled in a vessel to any person other than the holder of a storage license issued under these rules or to a port authority or a railway administration.