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State of Madhya Pradesh - Section

Section 4 in The M.P. Boiler Attendants' Rules, 1958

4. Holders to produce the same certificate when called for by and authorised person.

- The holder of a certificate under these rules shall, a all reasonable times during the period any boiler is in his charge be bound to produce such certificate when called upon to do so by any of the person empowered under Section 15 to call for the production of the certificate of provisional order authorising the use of the boiler.