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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(e) in The U.P. Boiler Rules, 1969

(e)when radiographic examinations are carried out to boilers or parts thereof or to other scantlings, give his opinion in writing to the Inspecting Authority with regard to the acceptability or otherwise of the parts examined in such form as may be required by the Inspecting Authority.