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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2) in The Boilers Act, 1991 (1934 A. D.)

(2)The Government shall likewise appoint a person to be Chief Inspector for the Province who may in addition to the powers and duties conferred or imposed on the Chief Inspector by or under this Act, exercise any power or perform any duty so conferred or imposed on Inspectors.