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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Maharashtra - Subsection

Section 87(6) in Maharashtra Factories Rules, 1963

(6)A suitable fenced and shady open air play-ground shall be provided for the older children:Provided that the Chief Inspector may by order in writing, exempt any factory from compliance with the sub-rule if he is satisfied that there is no sufficient space available for the provision of such a playground.