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 81M] [Entire Act] State of Kerala - Subsection Section 81M(10) in Kerala Factories Rules, 1957 (10)All devices mentioned in paragraph 9 shall have enter-locking arrangement with burner so that in case of any predetermined limits being crossed the supply to fuel and air to burner shall automatically be cut-off.
