Section 16(3)(b) in The U.P. Factories Rules, 1950

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State of Uttar Pradesh - Subsection

Section 16(3)(b) in The U.P. Factories Rules, 1950

(b)by reason of any change in the manufacturing process carried on, or in the substance used therein, or by reasons 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

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State of Uttar Pradesh - Subsection

Section 16(3)(b) in The U.P. Factories Rules, 1950