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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(iii) in Maharashtra Factories Rules, 1963

(iii)In case of any doubt or dispute in regard to the classification of areas or tasks specifically mentioned in Schedule 'A' or corresponding to the examples mentioned in Schedule 'B' respectively, the decision to the Chief Inspector of Factories shall be final.