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[Cites 0, Cited by 0] [Section 4E(2)] [Section 4E] [Entire Act]

Union of India - Subsection

Section 4E(2)(b) in THE INDIAN BOILERS ACT, 1923

(b)of the opinion that the boiler has not been erected in accordance with the regulations, it may for reasons to be recorded in writing, refuse to grant the certificate and shall communicate such refusal to the manufacturer of the boiler or boiler component forthwith: