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[Cites 0, Cited by 0] [Section 73ZA] [Entire Act]

State of Maharashtra - Subsection

Section 73ZA(2) in Maharashtra Factories Rules, 1963

(2)If the Chief Inspector is satisfied that all or any of the provisions of this rule are not necessary for the protection of the person employed in the plant, he may by a certificate in writing exempt such factories from all or any of the provisions on such conditions as he may specify therein. Such certificate at any time be revoked by Chief Inspector without assigning any reason.]