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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Boiler Attendants' Rules, 1958

(2)The owner of any boiler who engages any person to hold charge oi such boiler shall, in the event of such person leaving his employment or in the event of the death of such person, report the fact forthwith to the Chief Inspector.