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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(a) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(a)A lifting gear is initially tested for the manufacturer by a competent person, in a manner specified in Schedule-1 before taking into use or after undergoing any substantive altercations which renders its any part liable to affect its safety and such gear alters such test shall subsequently be retested for the use of its owner at least once in every five years.