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 81M] [Entire Act] State of Kerala - Subsection Section 81M(8) in Kerala Factories Rules, 1957 (8)Where, inspection doors are provided on the furnace they should be inter-locked with the burner itself so that they cannot be opened until burner is shut off and furnace is cooled sufficiently.
