Legal Document View

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
[Cites 0, Cited by 0] [Section 41B(5)] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(5)(b) in The Factories Act, 1948

(b)if such factory proposes to engage in a hazardous process at any time after such commencement, within a period of thirty days before the commencement of such process,