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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(e) in The Orissa Factories Rules, 1950

(e)"competent person" means a person who is in the opinion of the Chief Inspector, capable by virtue of his qualifications, training and experience of conducting a thorough examination and pressure tests, as required, on a pressure vessel or plant, and of making a full report on its condition.