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[Cites 0, Cited by 0] [Section 60A] [Entire Act]

State of Punjab - Subsection

Section 60A(7) in The Punjab Factory Rules, 1952

(7)All lifting machines, chains, ropes and lifting tackle except a fibre rope or fibre rope sling, which have been lengthened, altered or repaired by welding or otherwise shall, before being again taken into use be adequately re-tested and re-examined by a competent person and a certificate of such test and examination be obtained and Particulars entered in the register kept in accordance with sub-rule (3).