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 67F] [Entire Act] State of Punjab - Subsection Section 67F(2) in The Punjab Factory Rules, 1952 (2)The eye-sight and colour vision of the person employed as referred to in sub-rule (1) shall be examined at least once in every period of twelve months upto the age of forty-five years and once in every six months beyond that age.
