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[Cites 0, Cited by 4] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Factories Act, 1948

(2)If, in the opinion of the Chief Inspector, the workers in any factory engaged in a particular manufacturing process or working in a particular room are able to do their work efficiently in a sitting position, he may, by order in writing, require the occupier of the factory to provide before a specified date such seating arrangements as may be practicable for all workers so engaged or working.