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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in THE INDIAN BOILERS ACT, 1923

(1)The owner of any boiler which is not registered under the provisions of this Act [may apply to the Inspector along with such other documents as may be prescribed by regulations to have the boiler registered]. Every such application shall be accompanied by the prescribed fee.