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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(4) in Maharashtra Factories Rules, 1963

(4)The occupier of every factory in which these Rules apply shall for the purpose of removing serious cases of accident or sickness provide in the premises and maintain in good condition and suitable conveyance unless he has made arrangements for obtaining such a conveyance from a hospital.