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 81AG] [Entire Act] State of Kerala - Subsection Section 81AG(1) in Kerala Factories Rules, 1957 (1)The occupier shall review in every calendar year and modify if necessary, the information furnished under Rule 81AD and 81AE to the workers, and the Chief Inspector.
