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 67] [Entire Act] State of Maharashtra - Subsection Section 67(5) in Maharashtra Factories Rules, 1963 (5)Drilling by means of portable tools, where particles or fragments are liable to be thrown off towards the face of the operator in the course of the process.
