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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(3) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995

(3)Ventilation and Temperature. - In every establishment, effective arrangement shall be provided for circulation of fresh air and exhaust of impure air either by natural or mechanical devices so that the health of child workers may not be adversely affected.