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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Boiler Attendants' Rules, 1958

(1)An attendant in charge of a boiler for which a certificate o competency as an attendant of the first class is required may be relieved of charge by a person holding a certificate of the second class, in any one day for not more than two periods the total to which does not exceed two hours.