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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(a) in Instructions for The Administration of The Indian Boilers Act, 1923

(a)When steel makers certificates in Form IV of the Regulations issued by well known steel makers or a recognised Inspecting Authority are available, the materials may be stamped by him for use in the construction of boilers provided they are found to be in sound condition.