Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4F] [Entire Act]

Union of India - Subsection

Section 4F(3) in THE INDIAN BOILERS ACT, 1923

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