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 96] [Entire Act] State of Kerala - Subsection Section 96(5) in Kerala Factories Rules, 1957 (5)A Canteen Managing Committee shall be dissolved by the Manager, two years after the last election, no account being taken of a bye-election or its constitution, as the case may be.
