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[Cites 0, Cited by 0] [Section 61A(1)] [Section 61A] [Entire Act]

State of Odisha - Subsection

Section 61A(1)(c) in The Orissa Factories Rules, 1950

(c)[ A person possessing qualifications required under clauses (a) and (b) of sub-rule (1) shall only be appointed as Safety Officer on acceptance by the Chief Inspector on submission of details of his qualification and experience.] [Inserted vide O.G.E.No. 1415, dated 24.9.2006-SRO 532/2006/26.9.2006.]