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State of Madhya Pradesh - Section

Section 8 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

8.

If, on such inspection, the Inspector of Boilers is satisfied that the boiler is in good condition, he shall issue to the surveyor the usual boiler certificate to that effect, specifying the maximum pressure at which the boiler may be worked and the period for which such certificate shall be in force.