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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(8) in Maharashtra Factories Rules, 1963

(8)No person under 18 years of age and no person who is not sufficiently trained in the working of lifting machines and acquainted with the hazards of the machine shall be employed as driver of lifting machine, whether driven by mechanical power or otherwise, or to give signals to a driver.