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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994

(2)Effective and suitable provisions shall be made in every establishment for securing and maintaining healthy atmosphere in work room by providing the following facilities, namely :
(a)adequate ventilation for the circulation of fresh air; and
(b)such temperatures as will require for the workers for reasonable conditions of comfort and prevention of injury to health.