Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73C] [Entire Act] State of Maharashtra - Subsection Section 73C(V) in Maharashtra Factories Rules, 1963 (V)No workers whose clothes have been contaminated with inflammable material shall be allowed to work where any such running equipment or pipeline is being opened.
