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 2A(4)] [Section 2A] [Entire Act] State of Punjab - Subsection Section 2A(4)(c) in The Punjab Factory Rules, 1952 (c)for any other reason to be recorded in writing; may revoke the certificate of competency after giving an opportunity to the competent person for being heard.