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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(8)(a) in Kerala Factories Rules, 1957

(a)A factory or part of a factory constructed, reconstructed, extended or taken into use, shall be in accordance with the plans approved and shall satisfy the conditions subject to which the plans have been approved.