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[Cites 0, Cited by 2] [Section 41C] [Entire Act]

Union of India - Subsection

Section 41C(b) in The Factories Act, 1948

(b)appoint persons who possess qualifications and experience in handling hazardous substances and are competent to supervise such handling within the factory and to provide at the working place all the necessary facilities for protecting the workers in the manner prescribed: