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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(7)(a) in Kerala Factories Rules, 1957

(a)No manufacturing process shall be carried on in any building of a factory constructed, reconstructed or extended or taken into use as a factory or part of a factory until a Certificate of Stability in Form No. 3 in respect of that building has been obtained from a Competent Person.