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 8] [Entire Act] State of Kerala - Subsection Section 8(3) in Kerala Factories Rules, 1957 (3)Application for transfer shall be made to the Competent Authority along with the original licence and a treasury chalan receipt evidencing payment of fees for the transfer at the rates prescribed in Appendix II.
