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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(1) in The U.P. Factories Rules, 1950

(1)When any accident which results in the death of any person or which results in such bodily injury to any person as is likely to cause his death, or any dangerous occurrence specified in the Schedule takes place in a factory, the Manager of the factory shall forthwith send a notice thereof by telephone, special messenger or telegram to the Inspector of Factories of the region concerned and the Chief Inspector of Factories.