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

State of Odisha - Subsection

Section 3(1) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(1)It shall be the duty of every employer who erects or alters any scaffold to comply with such requirements of the provision of these rules as relate to the erection or alteration of scaffolds having regard to the purpose of purposes for which the scaffold is designed at the time of erection or alteration, and such employer, who erects installs, works or uses any plant or equipment to which any of the provisions of these rules apply, shall erect install, work or use such plant or equipment in a manner which complies with those provisions.