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State of Rajasthan - Section

Section 16 in The Rajasthan Economiser Rules, 1959

16. Forms of provisional orders and certificates.

- Provisional orders and certificates are prescribed in Forms X and XI respectively, of the Regulations.The period specified in any provisional order or certificate shall begin on the day on which the thorough inspection or hydraulic test is completed. Where a certificate suppresses a provisional order during the period of its currency the period of certificate shall be retrospective and shall begin from the same date as that of the provisional orders.