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 91(4)] [Section 91] [Entire Act] Union of India - Subsection Section 91(4)(c) in The Factories Act, 1948 (c)retain the third portion for production to the Court before which proceedings, if any, are instituted in respect of the substance.