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[Cites 0, Cited by 0] [Section 67(9)] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(9)(d) in The M.P. Factories Rules, 1962

(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 reduced or the examination shows that the pressure vessel or plant or any part thereof can not continue to be used with safety unless certain repairs are carried out or unless any other safety measure is taken.