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] [Entire Act] State of Uttar Pradesh - Section Section 4 in The U.P. Factories Welfare Officers Rules, 1955 4. The occupier of a factory, in which 2500 or more workers are employed, shall, in addition to the Welfare Officer provided in Rule 3, appoint an additional Welfare Officer of Grade III.
