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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(11) in The West Bengal Factories Rules, 1958

(11)If the Chief Inspector is not satisfied as to the competence of the person employed to make the examination or as to the thoroughness of the examination, he may require the pressure vessel or plant to be re-examined by a person nominated by him by an order in writing.