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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Gas Cylinders Rules, 2016

(2)If the history of cylinder shows that it has not been subjected to an examination under sub-rule (1) within the previous two years, the valve shall be removed and the conditions of the porous substance at the neck of the cylinder shall be ascertained at that time:Provided that the period of periodical examination shall be one year in case the cylinders are filled with loose porous mass.