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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(3)(b) in The West Bengal Factories Rules, 1958

(b)by reason of any change in the manufacturing process carried on, or in the substances used therein, or by reason of the adoption of any new manufacturing process or of any new substance for use in a manufacturing process, there is a likelihood of injury to the health of workers employed in that manufacturing process, or