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 48] [Entire Act] State of Madhya Pradesh - Subsection Section 48(2) in The M.P. Boiler Operation Engineers' Rules, 1968 (2)The District Magistrate may depute a Magistrate of the first class and the Chairman of the Board of Examiners an Inspector of Boilers duly authorised by him to hold such enquiry.
