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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(b) in The Boilers Act, 1991 (1934 A. D.)

(b)a refusal of an Inspector to make any order or to issue any certificate which is required or enabled by or under this Act to make or issue may, within thirty days from the date on which such order or refusal is communicated to him, appeal against the order or refusal to the Chief Inspector.