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 56A] [Entire Act] State of Jharkhand - Subsection Section 56A(11) in Bihar Factories Rules, 1950 (11)Where there are more than one lifting machines, chains, ropes and lifting tackles in a factory, each one of them should be given a distinguishing mark or number for the purpose of identification.
