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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 13 in Kerala Factories Rules, 1957

13. [ Appointment of Inspectors. [Substituted by SRO No.1149/2001 dt. 28-12-2001.]

- No persons shall be appointed as Inspectors for the purpose of the Act, unless he/she possesses the qualifications prescribed for such Inspectors in the Kerala Factories and Boilers Service Rules for the time being in force.]