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 56] [Entire Act] Union of India - Subsection Section 56(2) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981 (2)A copy of the order containing the reasons for such refusal shall be given to the applicant on payment of a fee of rupees five paid in the manner specified in rule 11.
