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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(3) in The Bombay Gas Supply Rules, 1940

(3)The Inspector, or any of his duly authorised assistants, shall carry out periodical inspections of measuring and recording instruments and where defects are noticed he shall bring the defects to the notice of the Company by serving it with a notice in Form XIII.