Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 32 in Kerala Factories Rules, 1957

32. Power of Chief Inspector to exempt.

- Where the Chief Inspector is satisfied in respect of any particular factory or part thereof or in respect of any description of work room or process than any requirement of Rules 30 and 31 is inappropriate or is not reasonably practicable he may by order in writing exempt the factory or part thereof of description or workroom or process from such requirements to such extent and subject to such conditions as he may specify.