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 5] [Entire Act] State of Kerala - Subsection Section 5(4) in Kerala Factories Rules, 1957 (4)The licence granted to a factory under this rule, shall be readily available in the factory for inspection by the Inspectors and Additional Inspectors appointed under section 8 of the Act
