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[Cites 0, Cited by 2] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2) in The Factories Act, 1948

(2)The State Government may make rules providing for the exemption from the restrictions set out in sub-section (1), to such extent and subject to such conditions as it may prescribe, of women working in fish-curing or fish-canning factories, where the employment of women beyond the hours specified in the said restrictions is necessary to prevent damage to, or deterioration in, any raw material.