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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(2) in Maharashtra Factories Rules, 1963

(2)The occupier and the Manager shall be jointly or severally responsible for sending also information in duplicate to the Inspector as soon as the factory or any shift, section or department thereof, is actually closed in the following form, namely:
Name of factory and full address Name of industry Date of closure Reasons for closure Nature of closure whether entire or partial;if partial, the shift, section or department closed Number of workers on the muster roll offactory at the time of closure Number of workers affected by the closure
1 2 3 4 5 6 7
Class of Industry whether (1) Cotton Textile, or (2) Silk Textile, or (3) Woollen Textile, or (4) Hosiery, or (5) Engineering, or (6) Miscellaneous, should be stated.