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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(d) in The M.P. Boilers Rules, 1969

(d)pass orders in all cases in which an Inspector proposed to increase or reduce the pressure allowed for any boiler under sub-clause (a) (ii) of the second proviso to sub-section (5) of Section 8, withdraw or revoke the certificate or provisional order under Section 11 or to order important repairs, structural alterations or renewals in a boiler under Section 8;