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 62CH] [Entire Act] State of Jharkhand - Subsection Section 62CH(vii) in Bihar Factories Rules, 1950 (vii)The permissible limits of exposure prescribed in the second schedule under Section 41-F of the Act and in respect of a chemical not covered by the said schedule, any exposure limit used or recommended by the manufacturer, importer or occupier;
