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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1) in The Boilers Act, 1991 (1934 A. D.)

(1)Whoever removes, alters, defaces, renders invisible or otherwise tampers with the register number marked on a boiler in accordance with the provisions of this Act, shall be punishable with fine which may extend to five hundred rupees.