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 31] [Entire Act] Union of India - Subsection Section 31(2) in Dock Workers (Safety, Health and Welfare) Scheme, 1961 (2)No lifting machinery and no chain or other appliance shall, except for the purpose of test, be loaded beyond the safe working load which shall be plainly marked thereon.
