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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(3)(a) in The U.P. Factories Rules, 1950

(a)cases of illness have occurred which it is reasonable to believe are due to the nature of the manufacturing process carried on, or other conditions of working prevailing therein, or