Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(b) in The U.P. Boiler Rules, 1969 (b)"Chief Inspector", Deputy Chief Inspector", I 'Inspector', 'Inspecting Authority', 'Inspecting Officer', 'Owner', 'Competent Authority, and 'Prescribed', shall have the respective meanings as assigned to them in the Act and the Regulations.
