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State of Maharashtra - Section

Section 61 in Maharashtra Factories Rules, 1963

61. Employment of young persons on dangerous machines.

- [The machines specified in sections 28, 29 and 30 and the following machines] [Substituted by G.N. dated 26.4.1977] shall be deemed to be of such dangerous character that young persons shall not work at them unless the provisions of section 23(1) are complied with:-Power presses other than hydraulic presses;Milling machines used in the metal trades;Guillotine machines;Circular saws;Platen printing machines.