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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Dangerous Machines (Regulation) Act, 1983

(2)Every employer shall get the insurance policy referred to in sub-section (1) renewed from time to time before the expiry of the period of validity, thereof so that the policy of insurance may remain in force throughout the period during which any person is employed by him to operate any dangerous machine.