Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 4 in The Boilers Act, 1991 (1934 A. D.) 4. Power to limit extent. - The Government may, by notification in the Government Gazette, exclude any specified area from the operation of all or any specified provisions of this Act.
