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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(7) in Bihar Factories Rules, 1950

(7)If during thorough examination any doubt arises as to the capacity of a vessel to work safely until the next examination, provided for in these Rules, the competent person shall enter in the prescribed register his observation and remark with reasons and may authorise the vessel to work further, subject to a lowering of pressure or to more frequent inspection or subject to both these conditions.