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] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(10) in The Punjab Factory Rules, 1952

(10)The competent person making the report of any examination under this rule shall within seven days of the completion of the examination, send to the Inspector a copy of the report in every case where the maximum permissible working pressure is reduced, or the examination shows that the vessel cannot continue to be used with safety unless certain repairs are carried out immediately or within a specified time.