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 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(ii) in The M.P. Boiler Attendants' Rules, 1958

(ii)The holder of such certificate shall, on demand by the officer charged with the enquiry, forthwith place in the hands of such officer his certificate to abide by the result of such enquiry.