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[Cites 0, Cited by 0] [Section 56(9)] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(9)(b) in The West Bengal Factories Rules, 1958

(b)If during any examination any doubt arises as to the ability of the pressure vessel or plant to work safely until the next prescribed examination, the competent person shall enter in the prescribed form his observations, findings and conclusions with other relevant remarks with reasons and may authorise the pressure vessel or plant to be used and kept in operation subject to a lowering of maximum permissible working pressure, or to more frequent or special examination or test, or subject to both of these conditions.