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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(iv) in The M.P. Boiler Attendants' Rules, 1958

(iv)The proceedings of any such enquiry shall be forwarded by the officer conducting the enquiry where he is not the Chairman of the Board to the Secretary to the Board of Examiners, for consideration of the Board.