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[Cites 0, Cited by 0] [Section 73H(3)] [Section 73H] [Entire Act]

State of Maharashtra - Subsection

Section 73H(3)(i) in Maharashtra Factories Rules, 1963

(i)No internal combustion engine and no electric motor or other electrical equipment or instrument capable of generating sparks or otherwise causing combustion shall be installed or used in a building engaged in the processes. All electrical fitting shall be of suitable flame-proof construction.