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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(5)(b) in Maharashtra Factories Rules, 1963

(b)by reason of any change in the manufacturing process carried or in 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