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[Cites 0, Cited by 0] [Section 41E] [Entire Act]

Union of India - Subsection

Section 41E(1) in The Factories Act, 1948

(1)Where the Central Government is satisfied that no standards of safety have been prescribed in respect of a hazardous process or class of hazardous processes, or where the standards so prescribed are inadequate, it may direct the Director-General of Factory Advice Service and Labour Institutes or any institution specialised in matters relating to standards of safety in hazardous processes, to lay down emergency standards for enforcement of suitable standards in respect of such hazardous processes.