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 87A] [Entire Act] State of Odisha - Subsection Section 87A(3) in The Orissa Factories Rules, 1950 (3)A fee of annas eight shall be payable to the certifying surgeon by the occupier or the Manager of the Factory for the issue of every duplicate or renewal of certificate.
