Legal Document View

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
[Cites 0, Cited by 0] [Section 79(9)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(9)(a) in Kerala Factories Rules, 1957

(a)Effective steps shall be taken for removal or prevention of the accumulation in the air of flammable dust, gas, fume or vapor to an extent which is likely to be dangerous.