Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(2) in The M.P. Boiler Operation Engineers' Rules, 1968

(2)If on enquiry the Secretary to the Board of Examiners, is satisfied that any statement made by the applicant for the issue of a duplicate certificate is false he shall report the case to the said Board at its next meeting and the Board may at its discretion cancel the certificate or permit the grant as aforesaid of a duplicate either immediately or after such period not exceeding twelve months as the Board may think fit having regard to circumstances of each case.