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 71A] [Entire Act] State of Jharkhand - Subsection Section 71A(g) in Bihar Factories Rules, 1950 (g)the occupier shall bear the cost of fuel, light, water and staff, and no charge in respect thereof shall be added to the price of articles sold in the canteen; and
