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State of Uttar Pradesh - Section

Section 19 in The U.P. Economizer Rules, 1959

19. Power to hold inquiry in writing.

- Inpectors are authorized to take the written statements of witnesses and all persons immediately concerned with the accident. In order to comply with the provisions of sub-section (2) of Section 18, the Inspector shall present to the owner or person in charge of the economizer a series of written questions on all points that are material to the inquiry.