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Citedby 4 docs
Andhra Pradesh State Electricity ... vs Union Of India & Anr on 11 March, 1988
Lalu T Bansali vs State Rep.By on 9 July, 2009
Lalu T Bansali vs State Rep.By on 9 July, 2009
V.S. Damodaran Nair And Anr. vs State Of Kerala And Ors. on 7 April, 1995

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[Section 17] [Complete Act]
Central Government Act
Section 17(1) in The Factories Act, 1948
(1) In every part of a factory where workers are working or passing there shall be provided and maintained sufficient and suitable lighting, natural or artificial, or both.