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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Ammonium Nitrate Rules, 2012

(3)The licensee shall engage only such authorised representatives, whose antecedents have been verified by the local police and a list of such authorised representatives along with all personal particulars shall be made available to the local police in advance to carry out the verification. Re-verification of such representative shall be carried out at regular intervals, once in five years.