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] [Section 28] [Entire Act] Union of India - Subsection Section 28(b) in The Boilers Act, 2025 (b)uses or permits to be used a boiler which has been transferred from one State to another without such transfer having been reported as required under clause (b) of sub-section (1) of section 11; or
