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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Boilers Act, 2025

(4)The competent authority may, if satisfied that the person applying for welders certificate under sub-section (2) has complied with the conditions for the grant of the welders certificate, grant such certificate, subject to such other conditions and on payment of such fee, as may be specified by regulations:Provided that the competent authority shall not refuse such certificate to any person unless the person is given an opportunity of being heard.