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 57] [Entire Act] State of Jharkhand - Subsection Section 57(8) in Bihar Factories Rules, 1950 (8)No vessel which has undergone alterations or repairs shall be put to use unless it is thoroughly examined by competent person.
