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[Cites 0, Cited by 0] [Section 73A(7)] [Section 73A] [Entire Act]

State of Maharashtra - Subsection

Section 73A(7)(b) in Maharashtra Factories Rules, 1963

(b)If the Chief Inspector is satisfied that the electronic devices are not available, he may permit taking samples by cutting the plates from the sides and the crown of the gas- holder: