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[Cites 0, Cited by 0] [Section 73R] [Entire Act]

State of Maharashtra - Subsection

Section 73R(1) in Maharashtra Factories Rules, 1963

(1)The occupier of every factory carrying on 'hazardous process' shall furnish, in writing, to the Chief Inspector a copy of all the information furnished to the workers, local authority, general public and the District Emergency Authority.