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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in The Rajasthan Boiler Operation Engineers' Rules, 1967

(2)All fees payable under these rules shall be deposited in a Government treasury in the State under the account head "0230-Labour and Employment, 103-fees for the Inspection of Steam Boilers" OR through bank draft in favour of Chief Inspector of Factories & Boilers, Rajasthan, Jaipur.] [Notification No. F. 3(5) legal /F&B/2001, dated 21.8.2001-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 4.9.2001, vide G.S.R. 62 = 2001 RSCS/Part II/ Page 630/H. 558]IX. Grant of Certificate[40. Grant of certificate of proficiency. - If a candidate passes the examination, he shall be granted a certificate as soon as practicable.] [Notification No. F. 4(4) Sharm/95, dated 6.7.1996-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 10.7.1996, page 77, vide G.S.R. 36 = 1996 RSCS/Part II/ Page 299/H. 358]