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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(2)(ii) in Bihar Factories Rules, 1950

(ii)The Chief Inspector may require such other details and particulars to be furnished as he considers necessary and may approve the plan with such conditions or modifications as may be specified by him.