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[Cites 0, Cited by 2] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Factories Act, 1948

(3)No person shall be appointed under sub-section (1), sub-section (2), sub-section (2A) or sub-section (5) or, having been so appointed, shall continue to hold office, who is or becomes directly or indirectly interested in a factory or in any process or business carried on therein or in any patent or machinery connected therewith.