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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73L] [Entire Act] State of Maharashtra - Subsection Section 73L(6) in Maharashtra Factories Rules, 1963 (6)A copy of the declared Health and Safety Policy signed by the Occupier shall be made available to the inspector having jurisdiction over the factory and to the Chief Inspector.
