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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73L(8)] [Section 73L] [Entire Act] State of Maharashtra - Subsection Section 73L(8)(b) in Maharashtra Factories Rules, 1963 (b)whenever new substance(s) or articles are introduced in the manufacturing process having implications on health and safety of persons exposed to such substances.