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 67L] [Entire Act] State of Punjab - Subsection Section 67L(1) in The Punjab Factory Rules, 1952 (1)The occupier of every factory carrying on hazardous process shall furnish in writing, to the Chief Inspector of Factories a copy of all the information furnished to the workers.
