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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(1)(a) in Maharashtra Factories Rules, 1963

(a)'competent person' means person who is, in the opinion of the Chief Inspector capable by virtue of his qualifications, training and experience of conducting a thorough examination and pressure tests, as required, on a pressure vessel or plant and of making a full report on its condition;