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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(iii) in The M.P. Boiler Attendants' Rules, 1958

(iii)consider the reports of enquiries into allegations of drunkenness, negligence or misconduct on the part of Boiler Attendants holding certificates of competency granted under these rules and take such action as it may consider necessary.