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 67F] [Entire Act] State of Punjab - Subsection Section 67F(4) in The Punjab Factory Rules, 1952 (4)The record of examination carried out as required under sub-rules (1) and (2) shall be maintained in Form 8-A.
