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 5] [Entire Act] State of Kerala - Subsection Section 5(3) in Kerala Factories Rules, 1957 (3)No manufacturing process shall be carried on in any factory without a licence having been granted by the Chief Inspector or the Deputy Chief Inspector and is in force for the time being.
