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State of Uttar Pradesh - Section

Section 43 in The U.P. Boiler Rules, 1969

43. Procedure during hearing.

- When the date for hearing has been fixed, the Chief Inspector shall at once issue a notice to the appellate authority stating the date for hearing and informing him that if he wishes to be heard in support of the appeal or to produce evidence, he must be present either in person or by an authorised agent with his evidence on the date fixed. The notice shall be sent by registered post to such address as shall be entered in the petition.