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 120] [Entire Act] State of Kerala - Subsection Section 120(3) in Kerala Factories Rules, 1957 (3)No alteration shall be made in the scheme approved by the Government at the time of granting exemption under section 84 without its previous sanction.
