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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(3)(vi) in Kerala Factories Rules, 1957

(vi)Date of each periodical thorough examination made under clause (a) (iii) of sub-section (1) of section 29 of the Act and sub-rule (6) and by whom it was carried out.