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 71A] [Entire Act] State of Bihar - Subsection Section 71A(d) in Bihar Factories Rules, 1950 (d)the plan of the dining hall shall be submitted to the Chief Inspector and prior approval thereof shall be obtained from him. Such modifications, addition or improvement shall be made therein as may be directed by the Chief Inspector;
