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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5)(b) in THE INDIAN BOILERS ACT, 1923

(b)of the opinion that the boiler or boiler component, or both does not conform to the standards prescribed by regulations, it may, for reasons to be recorded in writing, refuse to issue such certificate: