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[Cites 0, Cited by 8] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Factories Act, 1948

(2)In respect of all establishments which come within the scope of the Act for the first time, the occupier shall send a written notice to the Chief Inspector containing the particulars specified in sub-section (1) within thirty days from the date of the commencement of this Act.