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[Cites 0, Cited by 0] [Section 81F(2)] [Section 81F] [Entire Act]

State of Kerala - Subsection

Section 81F(2)(v) in Kerala Factories Rules, 1957

(v)On being satisfied that the Occupier or a Safety Officer intends to prefer an appeal under clause (iv) of sub-rule (d), the State Government may stay the enforcement of the decision of the Chief Inspector of Factories, for such period and on such terms and conditions, if any, as the State Government may think just and proper.