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 49] [Entire Act] State of Madhya Pradesh - Subsection Section 49(1) in The M.P. Boilers Rules, 1969 (1)That the above named boiler was duly inspected by me on the.......20.......... and found to be in accordance with the rules and requirements of the Indian Boilers Act, 1923 (Act V of 1923).
