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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in THE INDIAN BOILERS ACT, 1923

(2)Every person shall be bound to answer truly to the best of his knowledge and liability every question put to him in writing by the Inspector as to the cause, nature or extent of the accident.[(3) Without prejudice to the provisions of sub-section (1), where any death has resulted due to any accident, an inquiry may be conducted by such person and in such manner as may be prescribed by the Central Government.]