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 8(4)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4)(b) in The West Bengal Factories (Welfare Officers) Rules, 1971

(b)The occupier shall not take a final decision without giving due consideration to such representation and intimating such final decision in writing to the Welfare Officer concerned.