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[Cites 0, Cited by 2] [Section 40B(1)] [Section 40B] [Entire Act]

Union of India - Subsection

Section 40B(1)(ii) in The Factories Act, 1948

(ii)wherein, in the opinion of the State Government, any manufacturing process or operation is carried on, which process or operation involves any risk of bodily injury, poisoning or disease, or any other hazard to health, to the persons employed in the factory,