Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Jammu-Kashmir - Subsection Section 24(b) in The Boilers Act, 1991 (1934 A. D.) (b)being the owner of a boiler fails to cause the registered number allotted to the boiler under this Act to be marked on the boiler as required .by sub-section (6) of section 7, or
