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 81F(3)] [Section 81F] [Entire Act] State of Kerala - Subsection Section 81F(3)(xiii) in Kerala Factories Rules, 1957 (xiii)to design and conduct either independently or in collaboration with the training department, suitable training and educational programmes for the prevention of personal injuries.