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 96] [Entire Act] State of Uttar Pradesh - Subsection Section 96(i) in The U.P. Factories Rules, 1950 (i)The number of workers employed on a particular piece of work shall always be at least 25 per cent greater than the number actually required to do the work at any given time.
