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[Cites 0, Cited by 3] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(10) in The Factories Act, 1948

(10)Any proposed change in the system of work in any factory which will necessitate a change in the notice referred to in sub-section (1) shall be notified to the Inspector in duplicate before the change is made, and except with the previous sanction of the Inspector, no such change shall be made until one week has elapsed since the last change.