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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(c) in The Boilers Act, 1991 (1934 A. D.)

(c)where the Government has made rules requiring that boilers shall be in charge of persons holding certificates of competency, if the boiler is in charge of a person not holding the certificate required by such rules ; or