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

State of Bihar - Subsection

Section 6(b) in Bihar Boilers Attendants' Rules, 1948

(b)In special cases, the holder of a first class certificate may, with the consent in writing of the Chief Inspector, be relieved by a person holding a certificate of the second class for a period which may extend to seven consecutive days.