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

State of Maharashtra - Subsection

Section 17(i) in Maharashtra Factories Rules, 1963

(i)the District Magistrate shall not pass any original orders or remarks under sections 11,17 and 38 of the Act but shall limit and confine his orders or remarks under those sections to the points to which the full-time Inspector of factories had already directed the attention of manager or occupier of the factory, as the case may be,