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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

Union of India - Subsection

Section 7B(2) in The Factories Act, 1948

(2)Every person, who undertakes to design or manufacture any article for use in any factory may carry out or arrange for the carrying out of necessary research with a view to the discovery and, so far as is reasonably practicable, the elimination or minimisation of any risks to the health or safety of the workers to which the design or article may give rise.