Section 7B(1)(c) in The Factories Act, 1948

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(c)take such steps as may be necessary to ensure that adequate information will be available—

(i)in connection with the use of the article in any factory;

(ii)about the use for which it is designed and tested; and

(iii)about any conditions necessary to ensure that the article, when put to such use, will be safe, and without risks to the health of the workers:

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