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[Cites 0, Cited by 0] [Section 57A] [Entire Act]

State of Rajasthan - Subsection

Section 57A(8) in Rajasthan Factories Rules, 1951

(8)All lifting machines, chain, ropes and lifting tackle, except a fiber rope or fiber rope sling which have been lengthened, altered or repaired by welding or otherwise, shall before being again taken in use, be adequately re-tested and re-examined by a competent person and a certificate of such test and examination be obtained and particulars entered into register kept in accordance with sub-rule (3).