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 6] [Section 32] [Entire Act] Union of India - Subsection Section 32(b) in The Factories Act, 1948 (b)there shall, so far as is reasonably practicable, be provided and maintained safe means of access to every place at which any person is at any time required to work.
