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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(7) in Kerala Factories Rules, 1957

(7)All lifting machines, chains, ropes and lifting tackle, except a fiber rope or fibre rope sling, which have been lengthened, altered or repaired by welding or otherwise, shall, before being again taken into use be adequately, re-tested and re-examined by a competent person and certificate of such test and examination be obtained, and particulars entered in the register kept in accordance with sub-rule (3).