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State of Odisha - Section

Section 21 in Orissa Economiser Inspection Administrative Rules, 1952

21. Forms of provisional orders and certificates.

- Provisional orders and certificates are prescribed in Form X and XI, respectively of the Regulations.The period specified in any provisional order or certificate shall begin on the day on which the enabling through inspection or hydraulic test is completed. Where a certificate supersedes a provisional order during the period of its currency the period of the certificate shall be retrospective and shall begin from the same date that of the provisional order.