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 63H] [Entire Act] State of West Bengal - Subsection Section 63H(1) in The West Bengal Factories Rules, 1958 (1)The occupier shall review at least once in every calendar year and modify, if necessary, the information furnished under rules 63E and 63F to the workers and Chief Inspector.
