Section 73K(1)(c) in Maharashtra Factories Rules, 1963

[Cites 0, Cited by 0] [Section 73K(1)] [Section 73K] [Entire Act]

(c)The State Government may appoint the following as members of the Committee,-

(i)a representative of the Fire Service Organisation of the State Government;

(ii)a representative of the Department of Industries;

(iii)a representative of the Director General of Factory Advice Service and Labour Institutes, Bombay.

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