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 Rajasthan - Section Section 106 in Rajasthan Factories Rules, 1951 106. Service of notices. The dispatch by post under registered cover of any notice or order shall be deemed sufficient service on the occupier, owner or manager of a Factory of such notice or order. Rules 107 to 110 prescribed under section 112
