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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of West Bengal - Subsection

Section 94(3) in The West Bengal Factories Rules, 1958

(3)[ "First employment" means employment for the first time in a hazardous process or operation so notified under Section 87 of the Act, or re-employment therein after cessation of employment in such process or operation for a period exceeding three calendar months.] [Inserted by the West Bengal Factories (Amendment) Rules, 1991.]