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Bombay Presidency - Section

Section 7O in The Bombay Gas Supply Act, 1939

7O. Appointment of Inspector.

- The State Government may by notification in the Official Gazette appoint a duly qualified person to be a Gas Inspector and the Gas Inspector so appointed shall exercise the powers and perform the functions of the Inspector under this Act, subject to such restrictions as the State Government may direct. The qualification required for appointment as the Inspector shall be such as may be prescribed.