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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Kerala - Subsection

Section 98(2)(f) in Kerala Factories Rules, 1957

(f)The Chief Inspector may, for reasons to be recorded in writing, relax the provisions of this rule subject to such conditions as he may deem fit to impose, in respect of factories in existence on the 1 st April 1949.