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 67] [Entire Act] Union of India - Subsection Section 67(4) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981 (4)The Chief Controller or his representative shall be at liberty at any such inquiry to examine any witness, subject to the order of the Magistrate, on points of law.
