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 58A] [Entire Act] State of Rajasthan - Subsection Section 58A(4) in Rajasthan Factories Rules, 1951 (4)Every gasholder shall be thoroughly examined externally by a competent person at least once in a period of twelve months.
