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[Cites 0, Cited by 2] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(3) in The Factories Act, 1948

(3)Except in such cases as may be prescribed, every occupier shall prepare, and, as often as may be appropriate, revise, a written statement of his general policy with respect to the health and safety of the workers at work and the organisation and arrangements for the time being in force for carrying out that policy, and to bring the statement and any revision thereof to the notice of all the workers in such manner as may be prescribed.