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

Union of India - Subsection

Section 31(3) in Atomic Energy (Radiation Protection) Rules, 2004

(3)The person authorised to investigate may -
(a)seal any radiation installation or any conveyance carrying radioactive materials or seize any radioactive material or contaminated equipment; and
(b)indicate in writing to the employer any recommendation aimed at ensuring adequate protection and the licensee shall comply with the same.