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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3) in The Boilers Act, 1991 (1934 A. D.)

(3)On the said date the Inspector shall proceed to measure and examine the boiler and to determine in the prescribed manner the maximum pressure at which such boiler may be used, and shall report the result of the examination to the Chief Inspector in the prescribed form.