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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(4) in Bihar Boilers Attendants' Rules, 1948

(4)The District Magistrate or Chief Inspector of Boilers shall forward the proceedings and when the District Magistrate himself has not made the inquiry also the opinion of the officer conducting the inquiry, to the Secretary to the Board with such recommendations as the District Magistrate thinks fit.