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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(2) in Rajasthan Factories Rules, 1951

(2)If the Chief Inspector is satisfied that the plans are in consonance with the requirements of the Act, he shall. subject to such conditions as he may specify approve them by signing and returning to the applicant one copy of each plan; or he may call for such other particulars as he may require to enable such approval to be given.