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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(4) in Kerala Factories Rules, 1957

(4)The occupier of every factory to which these Rules apply shall for the purpose of removing serious cases of accident or sickness, provide in the premises and maintain in good condition a suitable conveyance unless he has made arrangements for obtaining such a conveyance from a hospital.