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Indian Boilers Act, 1923 10. Use of boiler pending grant of certificate (1) Notwithstanding anything hereinbefore contained, when the period pending grant of a certificate relating to a boiler has expired, the owner shall, provider that he has applied before the expiry of that period for a renewal of the certificate, be entitled to use the boiler at the maximum pressure entered; in the former certificate pending the issue of orders on the application. (2) Nothing in sub-section (1) shall be deemed to authorize the use of a boiler in any of the cases referred to in clauses (b), (c), (d), (e) and (f) of sub-section. (1), of section 8 occurring after the expiry of the period of the certificate.    |
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