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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(h) in The Rajasthan Boilers Rules, 1954

(h)pass orders in all cases in which an inspector proposes to increase or reduce the pressure allowed for any boiler under Section 8, or to revoke, cancel or refuse to renew the certificate of a boiler under Section 11, or to order important repairs, structural alterations, or renewals in a boiler under Section 8;