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

State of Bihar - Subsection

Section 73(7) in Bihar Factories Rules, 1950

(7)A suitable fenced and shady open air playground shall be provided for the older children:Provided that the Chief Inspector may by order in writing exempt any factory from compliance with this sub-rule if he is satisfied that there is no sufficient space available for the provision of such a playground.