65A. [ [Re-numbered and inserted vide Orissa Gazette Part III/10.8.1973/SRO No. 719 of 1973.]
The Chief Inspector of Factories may, by an order in writing, exempt any factory from the requirements of Sub-section (4) of Section 45 of the Act subject to such conditions as he may specify in the said order if there is a hospital ambulance room or dispensary at or near the factory and the necessary arrangements are made to ensure immediate treatment of all injuries to workers occurring within the factory and for providing rest to the injured workers.]Rules prescribed under Section 46
