Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67N] [Entire Act] State of Punjab - Subsection Section 67N(1) in The Punjab Factory Rules, 1952 (1)The occupier shall review once in every calendar year and modify, if necessary, the information furnished under Rules 67-K and 67-L to the workers and the Chief Inspector of Factories.
