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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Boilers Act, 2025

(3)The Technical Adviser shall, in addition to exercising the powers and discharging the functions assigned to him under this Act and the rules and regulations made thereunder, exercise such other powers and discharge such functions as the Central Government and the Board may delegate to him.