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 57] [Entire Act] State of West Bengal - Subsection Section 57(3) in The West Bengal Factories Rules, 1958 (3)No woman whilst she is pregnant, shall be employed in any factory to lift, carry, or move by hand or on head any material, article, tool or appliance.
