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 90] [Entire Act] State of Kerala - Subsection Section 90(2A) in Kerala Factories Rules, 1957 (2A)[ No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities under this rule.] [Sub-rule 2A inserted by GO (Ms) No. 4/8/7/LBR dt.17- 01 -1987.]
