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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Kerala - Subsection

Section 142(b) in Kerala Factories Rules, 1957

(b)Information in writing, giving details of the process, its hazards and the steps taken or proposed to be taken for the safety of workers as in (a) above should be sent to the Chief Inspector before commencing manufacture, handling or storage of any of the items covered under Schedule I, whether on experimental, pilot, plant or large scale basis.