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 3] [Entire Act] State of Kerala - Subsection Section 3(5) in Kerala Factories Rules, 1957 (5)The plans approved by the Chief Inspector or the Deputy Chief Inspector under this rule shall be readily available in the factory for inspection by the Inspectors and Additional Inspectors.
