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 6] [Entire Act] State of Kerala - Subsection Section 6(2) in Kerala Factories Rules, 1957 (2)The limits specified in the licence granted to a factory in regard to power or the number of persons employed shall not be altered or the name of the factory shall not be changed unless the licence has been amended for that purpose.
