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 67L] [Entire Act] State of Punjab - Subsection Section 67L(3) in The Punjab Factory Rules, 1952 (3)The occupier shall also furnish any other information asked for by the Chief Inspector of Factories for the purpose of the Act and the Rules.
