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] [Section 25] [Entire Act] Union of India - Subsection Section 25(2) in The Boilers Act, 2025 (2)Any person aggrieved by the refusal of an inspecting authority to grant a certificate of inspection of manufacture or erection may, within thirty days from the date of communication of such refusal, prefer an appeal to the Central Government.
