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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Kerala - Subsection

Section 12B(1) in Kerala Factories Rules, 1957

(1)Without prejudice to the general responsibility of the Occupier to comply with the provisions of Section 7A, the Chief Inspector may, from time to time, issue guidelines and instructions regarding the general duties of the Occupier relating to the health, safety and welfare of all workers while they are at work in the factory.