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 192] [Entire Act] State of Kerala - Subsection Section 192(b) in Kerala Factories Rules, 1957 (b)Adequate precautions shall be taken to liberate any pockets of gas or liquids which may have been formed in pipe-lines, and which may cause corrosive spray at the point where dismantling takes place.
