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[Cites 0, Cited by 0] [Section 207] [Entire Act]

Union of India - Subsection

Section 207(c) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(c)every pressure plant or equipment shall be thoroughly examined by the competent person,-
(i)externally, once in every period of six months;
(ii)internally, once in every period of twelve months; and
(iii)by hydraulic test once in a period of four years.