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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(3) in The M.P. Boilers Rules, 1969

(3)That the said boiler will, in my judgement, be safe for period of.............. months, at a working pressure, which is on no account to exceed the pressure stated in column (8) of this Form.Dated..................this..............day of.............. 20.......InspectorForm D(See Rule 29)Report into the investigation of the accident to boilerNo...........ToThe Chief Inspector of Boilers,Madhya Pradesh..............Sir,In accordance with the instructions, I have held a preliminary enquiry into the accident and the circumstances attending it, to Boiler No..............and now make the following report :