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State of Jammu-Kashmir - Section

Section 3 in The Boilers Act, 1991 (1934 A. D.)

3. Limitation of application.

- [The Government] [Substituted for 'His Highness the Maharaja Bahadur' by Act No. X of 1996.] may, by a notification in the Government Gazette, except any boilers or steam-pipes or any specified class of boilers or steam-pipes from the provisions of this Act.