Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 12 in The M.P. Economiser Rules, 1959

12. Forms of provisional orders and certificates.

- Provisional orders and certificates are prescribed in Forms X and XI respectively of the Regulations.The period specified in any provisional order or certificate shall begin on the day on which the thorough inspection or hydraulic test is completed. Where a certificate supersedes a provisional order during the period of its currency the period of certificate shall be retrospective and shall begin from the same date as that of the provisional order.