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[Cites 0, Cited by 0] [Section 81AJ] [Entire Act]

State of Kerala - Subsection

Section 81AJ(3) in Kerala Factories Rules, 1957

(3)The syllabus of the course leading to the above certificate, and the organizations conducting the Course shall be approved by the Director General of Factory Advice Service and Labour Institutes or the State Government in accordance with the guidelines issued by the DGFASLI.