Legal Document View

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
[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(xiii) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981

(xiii)[ relief valves shall be tested by a competent person for correct operation not less than once in a year and a record of such test shall be maintained. The test certificate shall be issued in the prescribed pro forma .] [ Substituted by G.S.R. 264(E), dated 10.3.1993.]