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 3A] [Entire Act] State of Punjab - Subsection Section 3A(2) in The Punjab Factory Rules, 1952 (2)No additions/alterations or extensions in the existing factory building shall be made unless plans in respect of such additions, alterations or extensions are approved by the Chief Inspector.
