The Factories Act, 1948

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Section 119, Act to have effect notwithstanding anything contained in Act 37 of 1970 (sections)

Section 79, Annual leave with wages (sections)

Section 107, Appeals (sections)

Section 116, Application of Act to Government factories (sections)

Section 78, Application of Chapter (sections)

Section 6, Approval, licensing and registration of factories (sections)

Section 15, Artificial humidification (sections)

Section 46, Canteens (sections)

Section 26, Casing of new machinery (sections)

Section 77, Certain other provisions of law not barred (sections)

Section 69, Certificates of fitness (sections)

Section 10, Certifying surgeons (sections)

Section 11, Cleanliness (sections)

Section 105, Cognizance of offences (sections)

Section 53, Compensatory holidays (sections)

Section 41B, Compulsory disclosure of information by the occupier (sections)

Section 41A, Constitution of Site Appraisal Committees (sections)

Section 48, Creches (sections)

Section 54, Daily hours (sections)

Section 87, Dangerous operations (sections)

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