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 172] [Entire Act] Union of India - Subsection Section 172(d) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998 (d)where it is required, in case of use of fixed ladders, sufficient foot-hold and hand-hold are provided for use by the building worker;
