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[Cites 0, Cited by 3] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(2) in The Factories Act, 1948

(2)Where a worker is convicted of an offence punishable under sub-section (1) the occupier or manager of the factory shall not be deemed to be guilty of an offence in respect of that contravention, unless it is proved that he failed to take all reasonable measures for its prevention.