Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(a) in The Factories Act, 1948

(a)every hoist and lift shall be—
(i)of good mechanical construction, sound material and adequate strength;
(ii)properly maintained, and shall be thoroughly examined by a competent person at least once in every period of six months, and a register shall be kept containing the prescribed particulars of every such examination;