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 63B] [Entire Act] State of West Bengal - Subsection Section 63B(6) in The West Bengal Factories Rules, 1958 (6)The health and safety policy so declared and signed by the occupier shall be submitted to the Chief Inspector and a copy thereof shall be kept readily available for perusal by the Inspector.
