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[Cites 0, Cited by 0] [Section 52A] [Entire Act]

State of Bihar - Subsection

Section 52A(viii) in Bihar Factories Rules, 1950

(viii)Sampling and evaluation procedures. - (a) Notwithstanding provisions in any other paragraphs, the sampling and evaluation procedures to be adopted for checking compliance with the provisions in the clause shall be as per standard procedures in vogue from time to time or as approved by the Chief Inspector.