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[Cites 0, Cited by 4] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(4) in The Factories Act, 1948

(4)Every occupier shall, with the approval of the Chief Inspector, draw up an on-site emergency plan and detailed disaster control measures for his factory and make known to the workers employed therein and to the general public living in the vicinity of the factory the safety measures required to be taken in the event of an accident taking place.