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Once Manufacturing Starts, Factories Act Would Apply: Chhattisgarh High Court - (19 Mar 2018)

Chhattisgarh High Court has held that the moment manufacturing process begins in an industry, the provisions of the Factories Act, 1948 would be applicable, and therefore, the provisions of the Building and Other Construction Workers Act, 1996 would cease to operate in a factory.

Tags : CHHATTISGARH HIGH COURT   FACTORIES ACT  

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