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 2] [Section 111A] [Entire Act] Union of India - Subsection Section 111A(iii) in The Factories Act, 1948 (iii)represent to the Inspector directly or through his representative in the matter of inadequate provision for protection of his health or safety in the factory.
