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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(b) in The Boilers Act, 2025

(b)is of the opinion that the boiler has not been erected in accordance with such regulations, it may for reasons to be recorded in writing, refuse to grant the certificate and shall communicate such refusal to the owner and the manufacturer of the boiler or boiler components forthwith: