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 94A] [Entire Act] State of Kerala - Subsection Section 94A(4) in Kerala Factories Rules, 1957 (4)Where a Canteen Managing Committee is not able to agree on a balanced diet, the matter should be referred to the Director of Factories and Boilers and his decision thereon shall be final.] [Substituted by GO(Ms) No. 4/87/LBR dt. 17/01/1987.]
