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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Boilers Act, 2025

(4)The inquiry in respect of accident under this Act shall be made in such manner as may be prescribed by the State Government:Provided that where any death has occurred due to any accident to a boiler or boiler components, an inquiry may be conducted by such person and in such manner as may be prescribed by the Central Government.