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 16] [Entire Act] State of Jharkhand - Subsection Section 16(10) in Bihar Factories Rules, 1950 (10)The Chief Inspector or an Inspector may require such other details, particulars or informations to be furnished as he may consider necessary in order to be able to examine the scheme for treatment and disposal of the wastes.
