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[Cites 0, Cited by 15] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Factories Act, 1948

(2)The State Government may make rules in respect of any lifting machine or any chain, rope or lifting tackle used in factories—
(a)prescribing further requirements to be complied with in addition to those set out in this section;
(b)providing for exemption from compliance with all or any of the requirements of this section, where in its opinion, such compliance is unnecessary or impracticable.