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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(3)(b) in The Punjab Factory Rules, 1952

(b)by reason of any change in the manufacturing process carried on, or the substances used therein, or by reason of the adoption of any new manufacturing process or of any new substance for use in a manufacturing process, there is a likelihood of injury to the health of workers employed in that manufacturing process, or