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[Cites 0, Cited by 0] [Section 63A(3)] [Section 63A] [Entire Act]

State of Jharkhand - Subsection

Section 63A(3)(c) in Bihar Factories Rules, 1950

(c)The Chief Inspector may approve the details and the plans, subject to such conditions as he may specify, and the cloak room and other facilities shall be provided in accordance with the plans and details as approved by the Chief Inspector, and within the time specified.