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[Cites 0, Cited by 0] [Section 67(6)] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(6)(b) in The M.P. Factories Rules, 1962

(b)No pressure vessel or plant shall be used in a factory unless there has been obtained from the maker of the pressure vessel or plant or from the competent person a certificate specifying the design pressure or maximum permissible working pressure thereof, and stating, the nature of tests of which the pressure vessel or plant and its fittings (if any) have been subjected and every pressure vessel or plant so used in a factory shall be marked so as to enable it to be indemnified as to be the pressure vessel or plant to which the certificate relates and the certificate shall be kept available for perusal by the Inspector;