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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(l) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

(l)"lift" means an equipment designed to safely carry passengers or goods or both, that moves between guide rails in a substantially vertical direction, and equipped with hoisting and lowering mechanism with electric traction or hydraulic drive serving defined landing levels, and is suspended by ropes or belts or jack excluding the hoists or lifts which are covered under the Factories Act, 1948 (63 of 1948) ;