Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(3) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(3)The Chief Controller or Controller or the Central Government suspending or canceling a license under sub-rule (1), shall communicate the reasons thereof to the licensee except when the license is suspended under sub-rule (2).