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[Cites 0, Cited by 0] [Section 2A(4)] [Section 2A] [Entire Act]

State of Bihar - Subsection

Section 2A(4)(b) in Bihar Factories Rules, 1950

(b)has carried out a test, examination and inspection or has acted in manner inconsistent with the intent or the purpose of this Act or the Rules made thereunder, or has omitted to act as required under the Act or Rules made thereunder;