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 197] [Entire Act] State of Kerala - Subsection Section 197(c) in Kerala Factories Rules, 1957 (c)No person shall be newly employed for more than 14 days without a certificate of fitness granted after examination by the Certifying surgeon, by a signed entry in the Health Register.
