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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jharkhand - Subsection

Section 57(14) in Bihar Factories Rules, 1950

(14)The Chief Inspector may, by an order in writing, exempt, subject to such conditions as he may specify, from any of the provisions of this rule any pressure vessel or pressure plant if he is satisfied that such provision need not be applied in consideration of the special nature of its construction or use of any other matter. Such orders may at any time be revoked by the Chief Inspector without assigning any reason.