Legal Document View

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
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(f) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

(f)"Chief Electrical Inspector" or "Electrical Inspector (Lifts)" means the person appointed as the Chief Electrical Inspector or Electrical Inspector (Lifts) by the Government under section 3 ;