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 68] [Entire Act] State of Punjab - Subsection Section 68(4) in The Punjab Factory Rules, 1952 (4)For persons whose work involves contact with any injurious or noxious substance there shall be at least one tap for every fifteen persons.
