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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Uttar Pradesh - Subsection

Section 129(3) in The U.P. Factories Rules, 1950

(3)The occupier and the manager shall follow the instructions and guidelines of the Chief Inspector issued under the provisions of the Act and the rules and they shall be responsible and liable to punishment for any act or omission committed under the provisions of the Act and the rules made thereunder.]