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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Maharashtra - Subsection

Section 87(5) in Maharashtra Factories Rules, 1963

(5)The creche shall be adequately furnished and equipped and in particular there shall be one suitable cot or cradle with the necessary bedding for each child:Provided that for children over two years of age it will be sufficient if suitable beddings made available and at least one chair or equivalent seatings accommodation for the use of each mother while she is feeding or attending to her child and a sufficient supply of suitable toys for the older children.