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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Calcium Carbide Rules, 1987

(2)Notwithstanding anything contained in sub-rule (1), the licensing authority where it is satisfied that a licence is required for a specific work of festival which is not likely to last upto the 31st day of December of the year for which the licence is granted or renewed, may grant or renew a licence for such period as is actually necessary.