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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(1)(e) in The M.P. Factories Rules, 1962

(e)"competent person" means a person who is, in the opinion of the Chief Inspector, capable by virtue of his qualification, training and experience conducting a thorough examination and pressure tests, as required on a pressure vessel or plant, and of making a full report on its condition.