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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(4) in The Factories Act, 1948

(4)The Inspector shall—
(a)forthwith give one portion of the sample to the person informed under sub-section (1);
(b)forthwith send the second portion to a Government Analyst for analysis and report thereon;
(c)retain the third portion for production to the Court before which proceedings, if any, are instituted in respect of the substance.