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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(b) in The M.P. Boiler Attendants' Rules, 1958

(b)produces from the head of an industrial or technical institution, a certificate stating that he has completed a three years course of training, one year of which must have been as an apprentice in a steam power plant of a mill or factory or an engineering workshop where engines and boilers are repaired or made and in addition has served for not less than one year in sole working charge of a boiler of not less than 500 sq. ft. of heating surface with a Second Class Boiler Attendant Certificate.