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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Boilers Act, 2025

(3)A Deputy Chief Inspector may exercise the powers and perform the duties conferred and imposed on an Inspector by or under this Act and, in addition thereto, may exercise such powers or perform such duties conferred or imposed on the Chief Inspector by or under this Act, as the State Government may assign to him.