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 2] [Entire Act] State of Punjab - Subsection Section 2(b) in The Punjab Maternity Benefit Rules, 1967 (b)"Competent Authority" in relation to an establishment shall be the Chief Inspector of Factories, Punjab, or any person authorised by the State Government by a Notification in this behalf;
