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State of Rajasthan - Section

Section 2 in Factories (Rajasthan Amendment) Act, 2014

2. Amendment of Section 2, Central Act No. 63 of 1948.

- In Section 2 of the Factories Act, 1948 (Central Act No. 63 of 1948), in its application to the State of Rajasthan, hereinafter referred to as the principal Act, -
(i)in sub-clause (i) of clause (m), for the existing word "ten", the word "twenty" shall be substituted; and
(ii)in sub-clause (ii) of clause (m), for the existing word "twenty", the word "forty" shall be substituted.