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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1)(B) in The M.P. Licensing Board (Electrical) Regulations, 1960

(B)He (if the contractor is a registered firm, a working partner thereof, if a Co-operative Society, a working Secretary thereof) possesses or has in regular full time employment staff possessing the following certificate and permit :
(i)For A Class licence. - A certificate of competency and permit for supervisor granted under Regulation 20,
(ii)[ For 'B' class licence. - A certificate of competency and permit for supervisor granted, under Regulation 20 and/or a certificate and permit of wireman for domestic and industrial installation issued under Regulation 21;] [Substituted by Notification No. 498-1582-XIII-76, dated 5-3-1977.]
(iii)[Omitted] [Omitted by Notification No. 1318-F-1-21-XIII-86. dated 30-3-1990.]