Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

(2)The Chief Electrical Inspector so appointed shall, in addition to the powers conferred on him under this Act, exercise the powers of an Electrical Inspector (Lifts) throughout the State.