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 81AE] [Entire Act] State of Kerala - Subsection Section 81AE(1) in Kerala Factories Rules, 1957 (1)The occupier of every factory carrying on 'hazardous process' shall furnish in writing to the local Inspector and the Chief Inspector a copy of all the information furnished to the workers.
