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 217] [Entire Act] State of Odisha - Subsection Section 217(a) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002 (a)pile-driving equipment is not taken into use until it has been inspected by a responsible person and found to be safe for each use.
