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 59C] [Entire Act] State of Jharkhand - Subsection Section 59C(3) in Bihar Factories Rules, 1950 (3)Any fee payable for an examination or any cost involved for corrective glasses under sub-rules (1) and (2) shall be paid by the occupier and shall not be recoverable from the person.
