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 60A] [Entire Act] State of Punjab - Subsection Section 60A(8) in The Punjab Factory Rules, 1952 (8)No person under eighteen years of age and no person who is not sufficiently competent and reliable shall be employed as driver of lifting machine whether driven by mechanical power or otherwise, or to give signals to a driver.]
