Section 8(5)(a) in The Boilers Act, 1991 (1934 A. D.)

[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(5)(a) in The Boilers Act, 1991 (1934 A. D.)

(a)proposes to issue any certificate-

(i)having validity for a less period than the period entered in the application, or

(ii)increasing or reducing the maximum pressure at which the boiler may be used, or