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[Cites 0, Cited by 0] [Section 63C(7)] [Section 63C] [Entire Act]

State of West Bengal - Subsection

Section 63C(7)(h) in The West Bengal Factories Rules, 1958

(h)looking into any complaint made out of apprehension on the likelihood of an imminent danger to the safety and health of the workers, suggesting corrective measures and reviewing the implemention of the remedial measures taken to eliminate danger; and