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 14C] [Entire Act] State of Jharkhand - Subsection Section 14C(2) in Bihar Factories Rules, 1950 (2)The Chief Inspector shall send a written demand to the occupier of the factory concerned by registered post under acknowledgement due for the amount paid by him under sub-rule (1).
