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] [Section 26] [Entire Act] Union of India - Subsection Section 26(1) in The Boilers Act, 2025 (1)Any person aggrieved by an order of the Central Government made under section 25 may, within sixty days of the communication to him of such order, make an application to the Central Government for a revision of its order.
