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] [Entire Act] State of Kerala - Section Section 10 in Kerala Factories Rules, 1957 10. Issue of duplicate licence. - Where a licence granted or renewed under these rules is lost or accidentally destroyed, a duplicate may be issued by the Competent Authority on payment of fee as prescribed in Appendix II.
