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 81E] [Entire Act] State of Kerala - Subsection Section 81E(8) in Kerala Factories Rules, 1957 (8)An automatic auditory and visual warning device shall be provided for clear warning whenever process conditions exceed the present limit. This advice wherever possible, shall be integrated with automatic process correction systems.
