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 56B] [Entire Act] State of Bihar - Subsection Section 56B(7) in Bihar Factories Rules, 1950 (7)The Chief Inspector may, with the approval of the State Government, exempt any over-head travelling crane in any factory from the operation of any of the provisions of this Rule subject to such conditions as he may specify in writing.
