Legal Document View

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
[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2)(g) in The Punjab Factory Rules, 1952

(g)For every copy of a certificate granted under clause (f) of this rule, a fee of annas four which shall be credited to Government, shall be charged. The Certifying Surgeon shall maintain a register of all fees paid for the issue of copies of certificate and shall initial each entry made therein.