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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(a) in The West Bengal Factories (Exemption) Rules, 1982

(a)on the notice of period for work injured under section 61, the manager shall enter against each group of workers working under the provisions of this rule, the words "working under the provisions of rule 8 of the West Bengal Factories (Exemption) rules, 1982";