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 73] [Entire Act] Union of India - Subsection Section 73(1A) in The Factories Act, 1948 (1A)No child worker shall be required or allowed to work in any factory unless his name and other particulars have been entered in the register of child workers.
