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

State of Maharashtra - Subsection

Section 73L(4) in Maharashtra Factories Rules, 1963

(4)The Health and Safety Policy should contain or deal with:-
(a)declared intention and commitment of the top management to health, safety and environment and compliance, with all the relevant statutory requirements;
(b)organisational set-up to carry out the declared policy, clearly assigning the responsibility at different levels; and
(c)arrangements for making the policy effective.