Section 1(4)(b) in The Boilers Act, 2025

[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

(b)any boiler or boiler components,—

(i)in any vessel propelled wholly or in part by the agency of steam;

(ii)belonging to or under the control of the Army, Navy or Air Force; or

(iii)appertaining to a sterilizer or disinfector used in hospitals or nursing homes, if the boiler does not exceed one hundred litres in capacity.

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