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 3(7)] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(7)(b) in Kerala Factories Rules, 1957 (b)The certificate of stability referred to in clause (a) shall be readily available in the factory for inspection by the Inspectors and Additional Inspectors.