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 81H] [Entire Act] State of Kerala - Subsection Section 81H(19) in Kerala Factories Rules, 1957 (19)Young persons not to be employed as drives of locomotive or as shunters. - No person who is under 18 years of age and no person who is not sufficiently competent and reliable shall be employed as a driver of locomotive or as a shunter.
