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 67F] [Entire Act] State of Punjab - Subsection Section 67F(3) in The Punjab Factory Rules, 1952 (3)Any fee payable for an examination of a person under this sub-rule shall be paid by the occupier and shall be recoverable from that person.
