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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(2) in The M.P. Boilers Rules, 1969 (2)[ A fees of Rs. 25.00 shall be charged for issue of each duplicate certificate in forms other than V and VI of boilers and parts thereof for bona fide purposes to manufacturers] [Substituted by Madhya Pradesh Gazette Part-IV, dated 16-6-1972.].
