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 86] [Entire Act] State of Jharkhand - Subsection Section 86(2) in Bihar Factories Rules, 1950 (2)Where a child is discharged from or leaves his employment the date of his leaving or discharge, as the case may be, shall be entered against his name in the 'remarks' column.
