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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(8)(b) in Kerala Factories Rules, 1957

(b)No machinery or prime mover or a permanent fixture not shown in the plans approved shall be installed, fixed or used in any factory except in replacement provided its capacity is not different and it is not occupying more floor area than that already shown in the approved plans.