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[Cites 0, Cited by 0] [Section 552] [Entire Act]

State of Odisha - Subsection

Section 552(2) in The Orissa Municipal Corporation Act, 2003

(2)Nothing in this section shall be deemed to affect any provision of the Indian Boilers Act, 1923 and nothing in this section which relates to the fixing or fencing of any engine, mill-gearing, hoist or other machinery shall apply to any factory to which the provisions of the Factories Act, 1948 are applicable.