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State of Rajasthan - Section

Section 37 in The Rajasthan Boilers Rules, 1954

37. Duplicate Certificates.

- A duplicate of any certificate granted under Section 7 or Section 8 which is at the time in force shall be granted by the Chief Inspector on the application of the owner of the boiler if the Chief Inspector is satisfied that the duplicate is required for a bonafide purpose and the fee prescribed under Rule 44 is paid.