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 111] [Entire Act] State of Kerala - Subsection Section 111(2) in Kerala Factories Rules, 1957 (2)No women shall be employed before 6.a.m. or after 7p.m. for more than three days in any one week. The number of days on which a woman may be so employed shall not exceed ninety in a year.