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 48] [Entire Act] State of Odisha - Subsection Section 48(1) in The Orissa Boilers Rules, 1970 (1)that the above-named boiler was duly inspected by me on the............... 19.........and found to be in accordance with the rules and requirements of the Indian Boilers Act, 1923 (Act V of 1923).
