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State of Uttar Pradesh - Section

Section 23 in The U.P. Boiler Rules, 1969

23. Registration.

- The Inspector shall fix date for the examination of the boiler as required under sub-section (2) of section 7. He shall proceed to take action under subsection (3) of section 7 on the date fixed and submit his report to the Chief Inspector as early as practicable.The Chief Inspector shall issue his orders under sub-section (4) of section 7 without delay.