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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Economiser Rules, 1959

(1)The Chief Inspector shall maintain in his office,-
(a)a register in Form AE of all economisers registered in the State.
(b)the Registration Books and Memorandum of Inspection Books in respect of all economisers booked in such register;
(c)a register of appeals;
(d)a register of accidents; and
(e)a register of fees received for registration and for the issue of renewed certificates.