Legal Document View

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
[Cites 0, Cited by 0] [Section 67T(1)] [Section 67T] [Entire Act]

State of Punjab - Subsection

Section 67T(1)(a) in The Punjab Factory Rules, 1952

(a)once in every six months or immediately after the medical examination whichever is earlier;