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Citedby 18 docs - [View All]
Vasantha R. vs Union Of India (Uoi) And Ors. on 8 December, 2000
Whiteway Dresses vs Addl. Labour Court And Anr. on 22 February, 1978
Ram Chander Baru Ram vs The State on 29 October, 1962
Lal Mohammad & Ors. vs Indian Railway Construction Co. ... on 4 December, 1998
Mr. J.N. Cocolas vs Emperor on 29 March, 1921

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[Complete Act]
Central Government Act
Section 25 in The Factories Act, 1948
25. Self- acting machines. No traversing part of a self- acting machine in any factory and no material carried thereon shall, if the space over which it runs is a space over which any person is liable to pass, whether in the course of his employment or otherwise, be allowed to run on its outward or inward traverse within a distance of 2[ forty- five centimeters] from any fixed structure which is not part of the machine: Provided that the Chief Inspector may permit the continued use of a machine installed before the commencement of this Act which does not comply with the requirements of this section on such conditions for ensuring safety as he may think fit to impose.