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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Boilers Act, 2025

(2)The State Government may, by notification, exempt from the operation of this Act, subject to such conditions and restrictions as it thinks fit, any boiler or class or type of boilers used exclusively for the heating of buildings or the supply of hot water.