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[Cites 0, Cited by 0] [Section 28(1A)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1A)(f) in THE INDIAN BOILERS ACT, 1923

(f)for requiring boilers to be under the charge of persons holding certificate of proficiency or competency and for prescribing the conditions on which such certificate may be granted;