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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(4) in The U.P. Factories Rules, 1950 (4)No person except in the case of a building occupied by any Government shall be authorised to sign a certificate of stability, who is in the employment of the owner or builder of the building in respect of which the certificate is given.
