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

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Boiler Attendants' Rules, 1958

(2)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 which in special circumstances, the Chief Inspector may extend to any length of time not exceeding 30 days at a time.