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 62HH] [Entire Act] State of Jharkhand - Subsection Section 62HH(1) in Bihar Factories Rules, 1950 (1)The Occupier of every factory carrying on hazardous process shall furnish, in writing to the Chief Inspector a copy of all the information furnished to the workers, local authority, general public and the District Emergency Authority.
