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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(3) in THE INDIAN BOILERS ACT, 1923

(3)The Competent Authority may, if satisfied that the person applying for Welders certificate under sub-section (2) has complied with the conditions precedent for issue of the Welders certificate, issue such certificate, to such person subject to the payment of such fee and such other conditions as may be prescribed by regulations:Provided that the Competent Authority shall not refuse Welders certificate to any person unless such person is given an opportunity of being heard.