Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Boiler Operation Engineers' Rules, 1968

(2)The owner of a boiler who engages any person to hold charge of a boiler, in the event of such person leaving his employment or in the event of the death of such person, report the fact within seven days to the Chief Inspector.