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[Cites 0, Cited by 0] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(7) in The Factories Act, 1948

(7)The occupier of a factory involving a hazardous process shall, with the previous approval of the Chief Inspector, lay down measures for the handling, usage, transportation and storage of hazardous substances inside the factory premises and the disposal of such substances outside the factory premises and publicise them in the manner prescribed among the workers and the general public living in the vicinity.