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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(6)(ii) in Maharashtra Factories (Safety Audit) Rules, 2014

(ii)the Safety Auditor has carried out the safety audit in violation of the provisions of the Act or these rules or has acted in a manner inconsistent with the intent or the purpose of the Act or rules made thereunder or has omitted or failed to act as required under the Act and rules made thereunder; or