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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(vi) in The Bihar Factories Welfare Officers Rules, 1952

(vi)Advising management in respect of fulfilment of statutory or other obligations on their part concerning application of Factories Act, 1948, Payment of Wages Act, 1936, Maternity Benefit Act, 1961 Workmen's Compensation Act, 1923 and other Labour and allied legislations;