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State of Odisha - Section

Section 19 in Orissa Economiser Inspection Administrative Rules, 1952

19. Arranging for Inspections.

- In arranging for inspections and hydraulic tests ample notice of not less than thirty days should be given to the owner. The notice required by Sub-section (2) of Section 7 and Subsection (4) of Section 8 shall be sent in Form B.E.