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[Cites 0, Cited by 0] [Section 62OH(2)] [Section 62OH] [Entire Act]

State of Bihar - Subsection

Section 62OH(2)(ii) in Bihar Factories Rules, 1950

(ii)The Chief Inspector may subject to such conditions as he may specify grant exemption from the requirement of this sub-rule if in his opinion a suitable person possessing the necessary qualification is not available for appointment.