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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 34 in The Boilers Act, 1991 (1934 A. D.) 34. Power to suspend in case of emergency. - In case of any emergency, [the Government] [Substituted for 'High Highness' by Act No. X of 1996.] may, by general or special order in writing, exempt any boiler or steam-pipe from the operation of all or any of the provisions of this Act.
