Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73ZA(1)] [Section 73ZA] [Entire Act]

State of Maharashtra - Subsection

Section 73ZA(1)(viii) in Maharashtra Factories Rules, 1963

(viii)All devices mentioned in clause (vii) above for oil or gas fired heater shall have inter-locking arrangement with burner so that in case of any pre-determined limits being crossed the supply of fuel and air to burner shall automatically be cut-off.