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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in THE INDIAN BOILERS ACT, 1923

(3)The Technical Adviser shall, in addition to exercising the powers and discharging the functions assigned to him under this Act or rules or regulations made thereunder, exercise such other powers and discharge such functions as the Central Government and the Board may delegate to him.