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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(5) in The West Bengal Factories Rules, 1958

(5)[The Chief Inspector may, for reasons to be recorded in writing, require recertification of any building, dangerous machinery, hoist and lift, lifting machine, lifting tackle, pressure vessel and plant, confined space or ventilation system, as the case may be, which has been certified by a competent person.