Section 28(f) in The Boilers Act, 1991 (1934 A. D.)
(f)for providing for any other matter which is not in the opinion of [the] [In first line of section 28 and clause (f) the word 'the' substituted for the word 'His Highness' and clauses (a), (b), (c), (d), (e), (f), (g), (h), (i) and (j) of section 29 renumbered as clauses (g), (h) (i), (j), (k), (l), (m), (n), (o) and (p) respectively of section 29 by Act No. X of 1996.] Government a matter of merely local or state importance ;
