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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2)(i) in The Calcium Carbide Rules, 1987

(i)all licenses or duplicates granted or renewed under the said rules and all fees imposed or levied shall be deemed to have been granted, renewed, imposed or levied, as the case may be, under the corresponding provisions of these rules;