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[Cites 0, Cited by 1] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Factories Act, 1948

(3)The Chief Inspector may permit the continued, use of a hoist of lift installed in a factory before the commencement of this Act which does not fully comply with the provisions of sub-section (1) upon such conditions for ensuring safety as he may think fit to impose.