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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(4) in The M.P. Boiler Operation Engineers' Rules, 1968

(4)The proceedings of any such enquiry shall be forwarded by the officer conducting the enquiry where he is not the Chairman of the Board or the Secretary to the Board of Examiners, for consideration of the Board.