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[Cites 0, Cited by 0] [Section 62A(4)] [Section 62A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62A(4)(c) in The U.P. Factories Rules, 1950

(c)All parts of an oven or drier which have undergone any alteration or repair which has to effect of modifying any of the design characteristics, shall not be used unless a thorough examination and tests as have been mentioned in clause (b) have been carried out by a competent person and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspection.