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[Cites 0, Cited by 2] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(2) in The Factories Act, 1948

(2)The occupier shall, at the time of registering the factory involving a hazardous process, lay down a detailed policy with respect to the health and safety of the workers employed therein and intimate such policy to the Chief Inspector and the local authority and, thereafter, at such intervals as may be prescribed, inform the Chief Inspector and the local authority of any change made in the said policy.