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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(5)(iii) in Maharashtra Factories (Safety Audit) Rules, 2014

(iii)[ he has obtained less than seventy per cent. marks in the performance appraisal regarding his eligibility assessed and scrutinised by the Additional or Joint Director on the following points the report of which is sent to the Director :- [Added by Maharashtra Notification No. FAC-2016/C.R.99/Labour-4, dated 9.8.2017.]