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 151] [Entire Act] State of Kerala - Subsection Section 151(b) in Kerala Factories Rules, 1957 (b)In dangerous sections of a factory, the number of workers shall be kept to a minimum compatible with the process.
