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] [Section 7A] [Entire Act] State of Odisha - Subsection Section 7A(5) in The Orissa Boilers Rules, 1970 (5)The certificate of recognition may be renewed by the Chief Inspector on receipt of an application accompanied by treasury challan for Rs. 5,000 towards renewal fee.
