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[Cites 0, Cited by 0] [Section 73L] [Entire Act]

State of Maharashtra - Subsection

Section 73L(3) in Maharashtra Factories Rules, 1963

(3)Notwithstanding anything contained in sub-rule (2), the Chief Inspector may require the occupiers of any of the factories, or class or description of factories to comply with the requirements of subrule (1), if, in his opinion it is expedient to do so.