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Factories Act, 1948 4. Power to declare different departments to be separate factories or two or more factories to be a single factory The State Government may, 4[on its own or] on an application made in this behalf by an occupier, direct, by an order in writing 4[and subject to such conditions as it may deem fit], that for all or any of the purposes of this act different departments or branches of a factory of the occupier specified in the application shall be treated as separate factories or that two or more factories of the occupier specified in the application shall be treated as a single factory:] 19 [PROVIDED that no order under this section shall be made by the State Government on its own motion unless an opportunity of being heard is given to the occupier.]    |
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