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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(6)Notwithstanding anything mentioned in clause (a) of sub-rules (3), sub-rules (4) and (5) above; the Licensee is at liberty to carry out Hydraulic Test as per the design code during the periodic inspection under rule 19.