Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Punjab - Subsection Section 8(d) in Punjab Boiler Attendants Rules, 1961 (d)A person incharge of a boiler shall be deemed to be in direct and immediate attendance and charge of the same when he is within one hundred and fifty feet of such boiler.
