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[Cites 0, Cited by 0] [Section 62G(4)] [Section 62G] [Entire Act]

State of Odisha - Subsection

Section 62G(4)(c) in The Orissa Factories Rules, 1950

(c)All parts of an oven or drier that has undergone any alteration or repair which has the effect of modifying any of design characteristics, shall not be used unless a thorough examination and test as mentioned in Clause (b) have been carried out by a competent person and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspection.