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] [Entire Act] State of Jammu-Kashmir - Section Section 30 in The Boilers Act, 1991 (1934 A. D.) 30. Penalty for breach of rules. - Any rule made under section 28 may provide that a contravention thereof shall be punishable with fine which may extend to one hundred rupees.
