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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2) in Telangana Shops and Establishments Act, 1988

(2)If power driven machinery is used, or any process which, in the opinion of the Government, is likely to expose any employee to a serious risk of bodily injury is carried on in any establishment, such precautions including the keeping of first aid box shall be taken by the employer for the safety of the employees therein, as may be prescribed.