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[Cites 0, Cited by 9] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(1) in The Factories Act, 1948

(1)Where in any factory an accident occurs which causes death, or which causes any bodily injury by reason of which the person injured is prevented from working for a period of forty-eight hours or more immediately following the accident, or which is of such nature as may be prescribed in this behalf, the manager of the factory shall send notice thereof to such authorities, and in such form and within such time, as may be prescribed.