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 48] [Entire Act] State of Jharkhand - Subsection Section 48(2) in Bihar Factories Rules, 1950 (2)No worker shall make use of any other place within the factory as latrine or urinal, other than the latrine and the urinal accommodation provided under these rules,
