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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(iv) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(iv)when the equipment referred to in clauses (i), (ii) and (iii) are mounted forward of the back of the driving cab, the cab can be considered to act as an acceptable shield, provided the back, the roof and the floor of the cab, are of fire-resisting construction for the full width of the cab, without any openings in the back or roof, and that the back extends downwards to the top of the chassis ;