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[Cites 0, Cited by 2] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2) in The Factories Act, 1948

(2)The State Government or subject to the control of the State Government, the Chief Inspector, may, by written order and for the reasons specified therein, exempt on such conditions as may be deemed expedient, any factory or class or description of factories or any department or section of a factory or any category or description of workers therein from the provisions of sub-section (1).