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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(v) in The M.P. Factories Rules, 1962

(v)[ to advise on fulfilment by the management and the concerned departments of the factory of their obligations, statutory or otherwise concerning regulation of working hours, maternity benefits, medical care, compensation for injuries and sickness and other welfare and social benefit measures;] [Substituted by Notification No. 4(a)-3-81-LAB-XVI, dated 28-5-1981.]