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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28A(6) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(6)Every employer shall take such measures relating to the health and safety (including cleanliness, lighting, ventilation and protection against fire) of the workers which are necessary.]