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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(9)(a) in The M.P. Boilers Rules, 1969

(a)of Rs. 500/- shall be borne by the applicant/sponsor in addition the applicant/sponsor shall bear all other expenses like cost of materials and workshop and testing facilities as fixed by Competent Authority;