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 171] [Entire Act] State of Kerala - Subsection Section 171(b) in Kerala Factories Rules, 1957 (b)Adequate steps shall be taken to prevent the escape of inflammable and explosive vapours from any container into the atmosphere of any building.
