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 61A] [Entire Act] State of Maharashtra - Subsection Section 61A(5) in Maharashtra Factories Rules, 1963 (5)Safeguards and safety devices prescribed in clauses 2 and 3 in respect of machines referred to in Schedule VI (Shears and Guillotine Machines) to rule 57.
