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 57A] [Entire Act] State of Bihar - Subsection Section 57A(4) in Bihar Factories Rules, 1950 (4)Every gas-holder shall be thoroughly examined externally by a competent person at least once in every period of twelve months.
