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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in The Boilers Act, 1991 (1934 A. D.)

(2)Whoever fraudulently marks upon a boiler, a register number which has not been allotted to it under this Act, shall be punishable with imprisonment which may extend to two years, or with fine or with both.