Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 36 in The Rajasthan Boilers Rules, 1954

36. Forms of provisional orders and certificates.

- Provisional orders and certificates are prescribed in Form V and VI respectively of the regulations.The period specified in any provisional order or certificate shall begin on the day following that on which the enabling through inspection or hydraulic test is made. Where a certificate supersedes a provisional order during the period of its currency, the period of the certificate shall be retrospective and shall begin from the same time as that of the provisional order.