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 13] [Entire Act] Union of India - Subsection Section 13(3) in The Boilers Act, 2025 (3)When a certificate ceases to be in force, the owner of the boiler may make an application to the competent person for renewal thereof in such form, along with such documents and fee as may be specified by regulations.
