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Citedby 8 docs - [View All]
The State vs Alisaheb Kashim Tamboli on 17 September, 1954
The Factory Manager, Cimmco Wagon ... vs Virendra Kumar Sharma And Another on 26 July, 2000
Prabhulal Potadia vs State on 3 August, 1965
The Management Of Government Soap ... vs The Presiding Officer, Labour ... on 14 October, 1969
Board Of Councillors, Bhatpara ... vs Cesc Ltd. And Ors. on 21 March, 2007

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[Complete Act]
Central Government Act
Section 103 in The Factories Act, 1948
103. Presumption as to employment. If a person is found in a factory at any time, except during intervals for meals or rest, when work is going on or the machinery is in motion, he shall until the contrary is proved, be deemed for the purposes of this Act and the rules made thereunder to have been at that time employed in the factory.