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 81G] [Entire Act] State of Kerala - Subsection Section 81G(3) in Kerala Factories Rules, 1957 (3)Any free payable for the examination of a person under sub-rule (2) shall be paid by the occupier shall not be recovered from that person.
