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 59C] [Entire Act] State of Jharkhand - Subsection Section 59C(4) in Bihar Factories Rules, 1950 (4)The rector of examination and re-examination carried out as required in sub-rules (1) and (2) above shall be maintained in Form no. 35 appended to this and a copy thereof be sent to the Inspector within fifteen days from date of examination.]
