Legal Document View

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
[Cites 0, Cited by 0] [Section 81F(2)] [Section 81F] [Entire Act]

State of Kerala - Subsection

Section 81F(2)(ii) in Kerala Factories Rules, 1957

(ii)On being satisfied that a Safety Officer intends to prefer an appeal under clause (i) of sub-rule (d), the Chief Inspector of Factories may stay the enforcement of the order of termination to be appealed against for such period and on such terms, if any, as he may think just and proper.