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[Cites 0, Cited by 0] [Section 73W] [Entire Act]

State of Maharashtra - Subsection

Section 73W(3) in Maharashtra Factories Rules, 1963

(3)The Syllabus of the Course leading to the above Certificate, and the organisations conducting the course shall be approved by the DG FASLI or the State Government in accordance with the guidelines issued by DG FASLI.