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 115(4)] [Section 115] [Entire Act] State of Maharashtra - Subsection Section 115(4)(ii) in Maharashtra Factories Rules, 1963 (ii)crushed or serious injury to any part of the body due to which loss of the same is obvious or any injury which is likely to prove fatal;