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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jharkhand - Subsection

Section 36(2) in Bihar Factories Rules, 1950

(2)Where the Chief Inspector is satisfied in respect of any particular factory that the existing arrangement of drinking water provides substantially the same facilities, he may exempt the factory from such requirement to such extent and subject to such conditions as he may specify.