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State of Odisha - Section

Section 32 in The Orissa Factories Rules, 1950

32. Power of Chief Inspector to exempt.

- Where the Chief Inspector is satisfied in respect or any particular factory or part thereof or in respect of any description of work room or process that any requirement of Rules [30 and 31] [Substituted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.] is inappropriate or is not reasonably practicable, he may by order in writing exempt the factory or part thereof, or description of work room or process from such requirement to such extent and subject to such conditions as he may specify.