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 94A] [Entire Act] State of Kerala - Subsection Section 94A(3) in Kerala Factories Rules, 1957 (3)Where there is no Canteen Managing Committee the foodstuffs to be served shall be got approved by the Director of Factories and Boilers.
