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State of West Bengal - Section

Section 3 in The West Bengal Factories (Safety Officers) Rules, 1978

3. Definitions.

- In these rules, unless the context otherwise requires -
(a)"the Act" means the Factories Act, 1948 (63 of 1948);
(b)"Safety Officer" means a Safety Officer appointed under section 40B of the Act and includes Chief Safety Officer,
(c)"section" means a section of the Act.