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 71A] [Entire Act] State of Jharkhand - Subsection Section 71A(c) in Bihar Factories Rules, 1950 (c)arrangements for supply of snacks and tea and such other articles of food as may be required by the workers; or in keeping with the general food habits of the workers;
