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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(2) in Maharashtra Factories Rules, 1963

(2)The provisions of sub-rule (1) shall not apply in the case of a woman who is in-charge of a creche in a factory immediately before the coming into force of these rules, and any rules regarding qualifications of such woman-in-charge of a creche prevailing prior to the coming into force of these rules shall apply to her.