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 2] [Entire Act] State of Kerala - Subsection Section 2(p) in Kerala Factories Rules, 1957 (p)"Competent authority" means the Chief Inspector or an authority notified by the State Government from time to time for the purpose of Registration and grant of licence, renewal, amendment, transfer and issue of duplicate licence to factories.
