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[Cites 0, Cited by 0] [Section 15B] [Entire Act]

State of Punjab - Subsection

Section 15B(1) in The Punjab Factory Rules, 1952

(1)Without prejudice to the general responsibility of the occupier to comply with the provisions of section 7-A, the Chief Inspector of Factories may, from time to time, issue guidelines and instructions regarding the general duties of the occupier relating to health, safety and welfare of all workers while they are at work in the factory.