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[Cites 0, Cited by 0] [Section 57A(6)] [Section 57A] [Entire Act]

State of Jharkhand - Subsection

Section 57A(6)(a) in Bihar Factories Rules, 1950

(a)After every examination conducted in accordance with sub-rules (1) and (5), the manager or the occupier shall obtain report from the person carrying out the examination in Form No. 31 and shall take immediate steps to rectify the defects if any, pointed out in the report and carry out such repairs or take such steps as may be recommended or suggested in the report.