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[Cites 0, Cited by 0] [Section 41B(5)] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(5)(a) in The Factories Act, 1948

(a)if such factory engaged in a hazardous process on the commencement of the Factories (Amendment) Act, 1987, within a period of thirty days of such commencement; and