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[Cites 0, Cited by 0] [Section 62BH(8)] [Section 62BH] [Entire Act]

State of Jharkhand - Subsection

Section 62BH(8)(b) in Bihar Factories Rules, 1950

(b)Whenever new substance or articles are introduced duly approved by the Chief Inspector of Factories in the manufacturing process having implications on health and safety of persons exposed to such substances.