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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Boilers Act, 2025

(1)Any person aggrieved by,—
(a)an order made by an Inspector in exercise of any power conferred by or under this Act; or
(b)a refusal by an Inspector to make any order or to grant any certificate which he is required or empowered by or under this Act, to make or grant,