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 1] [Section 6] [Entire Act] Union of India - Subsection Section 6(e) in THE INDIAN BOILERS ACT, 1923 (e)where the [Central Government] has made rules requiring that boiler shall be in charge of persons holding [certificates of proficiency or competency], unless the boiler is in charge of a person holding the certificate required by such rules:
