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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1)(a) in The Boilers Act, 1991 (1934 A. D.)

(a)to afford to the Inspector all reasonable facilities for the examination and all such information as may reasonably be required of him ;