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[Cites 0, Cited by 0] [Section 57A] [Entire Act]

State of Jharkhand - Subsection

Section 57A(8) in Bihar Factories Rules, 1950

(8)No gas-holder shall be repaired or demolished except under the direct supervision of a person who by his training and experience and by his knowledge of the necessary precautions against risk of explosions and gassing, is competent to supervise such work.