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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(f) in THE INDIAN BOILERS ACT, 1923

(f)on the communication to the owner of the boiler of an order of the Chief Inspector or Inspector prohibiting its use on the ground that [it or any boiler component] attached thereto is in a dangerous condition.