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 197] [Entire Act] State of Kerala - Subsection Section 197(e) in Kerala Factories Rules, 1957 (e)The Certifying Surgeon shall have power of suspensions as regards all persons employed and no person after suspension shall be employed without written sanction from the Surgeon, entered in the Health Register
