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[Cites 0, Cited by 0] [Section 4D(2)] [Section 4D] [Entire Act]

Union of India - Subsection

Section 4D(2)(b) in THE INDIAN BOILERS ACT, 1923

(b)of the opinion that the boiler, or boiler component, or both does not conform to the standards prescribed by regulations, it may for reasons to be recorded in writing refuse to issue such certificate: