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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(d) in THE BOMBAY LIFTS ACT, 1939

(d)“Lift car” means the cage or car of a lift used whether for the conveyance of passengers or goods or both and includes the floor, or platform, car framed, sling and enclosing body work but shall not include a hoist or lift to which the Factories Act, 1948 (LXIII of 1948), applies;