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 62LH] [Entire Act] State of Jharkhand - Subsection Section 62LH(1) in Bihar Factories Rules, 1950 (1)The occupier shall review once in every calendar year and modify, if necessary, the information furnished under Rules 62-DH to 62-HH to the workers, general public, local authority, Chief Inspector and the District Emergency Authority.
