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 122] [Entire Act] State of Kerala - Subsection Section 122(1) in Kerala Factories Rules, 1957 (1)The manufacturing process or operations in the forgoing Schedules given in part A part B of this rule, when carried on in any factory are declared to be dangerous manufacturing process or operation under section 87:]
