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 14] [Entire Act] State of Jharkhand - Subsection Section 14(4) in Bihar Factories Rules, 1950 (4)An examining Surgeon shall grant and revoke certificate in the manner provided in sub-rule (2). The word "Provisional" shall be printed or stamped in red ink at the top of each foil and counterfoil.
