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State of Uttar Pradesh - Section

Section 12 in The U.P. Economizer Rules, 1959

12. Forms of Provisional order and Certificates.

- Provisional orders and certificates are prescribed in Forms X and XI respectively of the Regulations.The period specified in any provisional order or certificate shall begin on the day on which the thorough 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 be deemed to be beginning on the date on which the period of the provisional order began.