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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(3)(d) in The M.P. Factories Rules, 1962

(d)The canteen shall be subject to inspection and control under this Act as it would have been if not managed by the Co-operative society, and if the Chief Inspector of Factories is of opinion that the canteen is not being managed properly by the society he may, by three months notice, require the society to withdraw from its management and require the manager of the factory to manage it himself.]