Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 20 in Instructions for The Administration of The Indian Boilers Act, 1923 20. He shall also maintain a record of all rectifications and repairs carried out by the manufacturer to welded seams after radiographic examinations.
