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[Cites 0, Cited by 0] [Section 4F] [Entire Act]

Union of India - Subsection

Section 4F(5) in THE INDIAN BOILERS ACT, 1923

(5)Subject to the provisions of this Act, the Deputy Chief Inspectors and Inspectors shall exercise the powers and perform the duties conferred and imposed on them by or under this Act under the general superintendence and control of the Chief Inspector.