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 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Boiler Attendants' Rules, 1958

(1)The owner of any boiler or battery who engages any person to be in charge thereof, shall within seven days of such engagement furnish the Chief Inspector with full particulars of such person including the grade serial number, date and place of issue of his certificate.