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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Jharkhand - Subsection

Section 12B(1) in Bihar Factories Rules, 1950

(1)Without prejudice to the general respectability of the occupier to comply with the provisions of Section 7(A), the Chief Inspector may, from time to time issue guidelines and instructions regarding the general duties of the occupier relating to health, safety and welfare of all workers while they are to work in the factory.