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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Kerala - Subsection

Section 134(2) in Kerala Factories Rules, 1957

(2)The Chief Inspector may for reasons to be recorded in writing relax the provisions of this rule to such extent as he may consider necessary wherein his opinion, such relaxation can be made having regard to the health of the persons employed in any room.