Section 8(1)(e) in The Boilers Act, 1991 (1934 A. D.)

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(e) in The Boilers Act, 1991 (1934 A. D.)

(e)if the Chief Inspector in any particular case so directs, when any structural alteration, addition or renewal is made in or to any steam-pipe attached to the boiler ; or

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State of Jammu-Kashmir - Subsection

Section 8(1)(e) in The Boilers Act, 1991 (1934 A. D.)