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State of Odisha - Section

Section 29 in The Orissa Boilers Rules, 1970

29. Power to hold enquiry in writing.

- The Inspector shall take the written statement of witnesses and all person immediately concerned with the accident. In order to comply with the provision of Sub-section (2) of Section 18, the Inspector shall present to the owner or person in charge of the boiler, a series of written questions on all points that are material to the enquiry.