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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Meghalaya - Subsection

Section 219(5) in Meghalaya Municipal Act, 1973

(5)any factory, workshop or workplace, which is not provided with sufficient means of ventilation, or in which sufficient ventilation is not maintained, or which is not kept clean or not kept free from noxious effluvia, or which is so overcrowded while work is carried on as to be prejudicial to the health of those employed therein;