Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] Union of India - Subsection Section 48(3) in The Gas Cylinders Rules, 2016 (3)The requirement of "No Objection Certificate" under sub rule (1) shall not be applicable for a license in form "F" for storage of flammable, toxic or corrosive gases forming part of cylinder filling plant.
