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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(12) in Bihar Factories Rules, 1950

(12)If the Chief Inspector finds that any arrangement which was approved was not effective he may direct the occupier and the Manager to re-examine and modify the arrangement in such a manner, to such an extent and within such a period as he may specify in writing.