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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(5) in The Punjab Factory Rules, 1952

(5)If during thorough examination a doubt arises as to ability of vessel to work safely until the next examination provided for these rules when the competent person shall enter in the register prescribed a reasoned statement, to authorise the vessel for further work subject to a lowering of pressure or to more frequent inspection or subject to both of these requirements.