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 93] [Entire Act] State of Madhya Pradesh - Subsection Section 93(3) in The M.P. Factories Rules, 1962 (3)Any compensatory holiday or holidays to which a worker is entitled shall be given to him before he is discharged or dismissed, and shall not be reckoned as part of any period of notice required to be given before discharged or dismissal.
