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[Cites 0, Cited by 0] [Section 56(9)] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(9)(d) in The West Bengal Factories Rules, 1958

(d)If a competent person falls to make a thorough examination as required by this rule or makes a report which is false or deficient in any material particular or falls to send to the Inspector a copy of the report as required by clause (C) of this sub-rule, he shall be guilty of an offence.