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 91] [Entire Act] State of Kerala - Subsection Section 91(3) in Kerala Factories Rules, 1957 (3)The Manager of a factory shall submit for the approval of the Chief Inspector plans and site plan, in tripl icate of the building to be constructed or adapted for use as a canteen.
