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 93] [Entire Act] State of West Bengal - Subsection Section 93(4) in The West Bengal Factories Rules, 1958 (4)No alteration shall be made in the scheme, permitted by the order under section 84 of the Act, without previous sanction of the State Government] [Inserted by ibid.]
