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[Cites 0, Cited by 0] [Section 61(10)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(10)(oo) in The West Bengal Factories Rules, 1958

(oo)[ If the Chief Inspector is satisfied in respect of any factory or any part of a factory that owing to the exceptional circumstances or for any other reason, to be recorded in writing, all or any of the requirements of this rule are/is impracticable or not necessary for the protection of workers, he may by order in writing, (which he may, at his discretion, revoke), exempt such factory or part of that factory from all or any of the provisions of the sub-rules subject to conditions as may be specified in the order.] [Substituted by the W. B. Factories (Amendment) Rules, 1991 dated 27.11.1991]