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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(1) in The Boilers Act, 1991 (1934 A. D.)

(1)The owner of any boiler which is not registered under the provisions of this Act may apply to the Inspector of the Province concerned to have the boiler registered. Every such application shall be accompanied by the prescribed fee.