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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Kerala - Subsection

Section 202(a) in Kerala Factories Rules, 1957

(a)If crystallized substances are broken or any liquor agitated by hand, means shall be taken to prevent, as far as practicable, the escape or dust or fume in to the air of any place in which any person in employed. The handles of all implements used in the operations shall be cleansed daily.