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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

(1)Every lift, escalator or moving walk shall be inspected periodically at least once in a year or at such earlier intervals as the Government may specify by notification in the Official Gazette by an Electrical Inspector (Lifts) or such officer appointed in this behalf by the Government.