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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(ii) in Maharashtra Factories Rules, 1963

(ii)Notwithstanding the above, in every factory, where intense local lighting is further necessary on account of the nature of work as mentioned in the column No.2 of the Schedule 'B' appended hereto, the same shall be obtained by a combination of general lighting and supplementary lighting at the point of work. The minimum intensity of illumination for different tasks shall be as given under column No.4 of the said schedule.