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 2] [Entire Act] Union of India - Subsection Section 2(ccc) in THE INDIAN BOILERS ACT, 1923 (ccc)“feed-pipe” means any pipe or connected fitting wholly or partly under pressure through which feed water passes directly to a boiler and [which] does not form an integral part thereof;]
