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[Cites 0, Cited by 0] [Section 274] [Entire Act]

State of Assam - Subsection

Section 274(2) in Gauhati Municipal Corporation Act, 1971

(2)Nothing in this section shall be deemed to affect any provision of the Indian Boilers Act, 1923, and nothing in this section regulating the fixing or fencing of any machinery shall apply to any factory subject to the provisions of the Indian Factories, Act. 1948.