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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(b) in Bihar Maternity Benefit Rules, 1964

(b)"Competent Authority" means in relation to establishments other than mines, the Chief Inspector appointed under sub-section (2) of Section 8 of the Factories Act, 1948 (63 of 1948) and includes a Deputy Chief Inspector of Factories;