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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(i) in Rajasthan Factories Rules, 1951

(i)the District Magistrate shall not pass any original orders or remarks under sections 11, 17 and 38 of the Act but shall limit and confine his orders or remarks under those sections to the points to which the full time Inspector of Factories, has already directed the attention or Manager or occupier of the factory as the case may be: