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[Cites 0, Cited by 0] [Section 74(9)] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(9)(d) in Kerala Factories Rules, 1957

(d)The competent person making report of any examination under this rule, shall within seven days of the completion of the examination, sent to the Inspector a copy of the report in every case where the maximum permissible working pressure is reduced or the examination shows that the pressure vessel or plant or any part thereof cannot continue to be used with safety unless certain repairs are carried out or unless any other safety measure is taken.