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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

Union of India - Subsection

Section 7B(6) in The Factories Act, 1948

(6)For the purposes of this section, an article is not to be regarded as properly used if it is used without regard to any information or advice relating to its use which has been made available by the person who has designed, manufactured, imported or supplied the article.Explanation.— For the purposes of this section, “article” shall include plant and machinery.