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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

(3)The provisions of sub-regulation (1) shall not apply where it is not possible to instal an automatic safe load indicator, in which case, provision on the crane of a table showing the safe working loads as the corresponding inclinations or radii of the jib shall be considered sufficient compliance.