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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(c) in THE INDIAN BOILERS ACT, 1923

(c)where the 2 [Central Government] has made rules requiring that boilers shall be in charge of persons holding [certificates of proficiency or competency], if the boiler is in charge of a person not holding the certificate required by such rules; or