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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(2) in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016

(2)Every manufacturer and every dealer shall maintain a register in Form VI indicating therein the monthly stock of dangerous machines or parts thereof in his custody or control during the month and also the particulars of the additions to, or subtraction from the stock and the total stock carried over to the next month.