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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(4) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995

(4)Dust and Fumes. - In any of the establishment if dusts and fumes are generated and the possibility of their remaining in work environment which can adversely affect the health of children permitted to work under the Act, effective devices shall be provided to prevent their generation and/or for their egress.