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 5] [Entire Act] Union of India - Subsection Section 5(5) in The Boilers Act, 2025 (5)No person shall be appointed as a Chief Inspector, or Deputy Chief Inspectors or Inspectors, unless he possesses such qualifications and experience as may be prescribed by the Central Government.
