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[Cites 0, Cited by 0] [Section 81F(2)] [Section 81F] [Entire Act]

State of Kerala - Subsection

Section 81F(2)(iv) in Kerala Factories Rules, 1957

(iv)The occupier or any Safety Officer, being aggrieved by the decision of the Chief Inspector of Factories may, within thirty days of the communication of such order to him, prefer a second appeal to the State Government; and the decision of the State Government thereon shall be final and binding on both the parties.