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[Cites 0, Cited by 2] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3) in The Factories Act, 1948

(3)The State Government may—
(a)prescribe the standards in respect of construction, accommodation, furniture and other equipment of shelters, rest rooms and lunch rooms to be provided under this section;
(b)by notification in the Offical Gazette, exempt any factory or class or description of factories from the requirements of this section.