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Indian Boilers Act, 1923 34. Exemption 57 [(1) The State Government may, by notification in the Official Gazette, exempt from the operation of this Act, subject to such conditions and restrictions as it thinks fit, any boilers or classes or types of boilers used exclusively for the heating of buildings or the supply of hot water.] 57 [58[(2) In case of any emergency, the State Government may, by general or special order in writing, exempt any boilers or steam-pipes or any class of boilers or steam-pipes or any boiler or steam-pipe from the operation of all or any of the provisions of this Act. (3) If the State Government is satisfied that, having regard to the material, design or construction of boilers and to the need for the rapid industrialization of the country, it is necessary so to do, it may, by notification in the Official Gazette and subject to such conditions and restrictions as may be specified in the notification, exclude arty specified class of boilers or steam-pipes in the whole or any part of the State, from the operation of all or any of the provisions of this Act.]    |
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