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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Madhya Pradesh - Subsection

Section 97(1)(b) in The M.P. Public Health Act, 1949

(b)in the case of any factory, workshop or workplace in existence at the time when the notification comes into force or of any offensive trade in existence at such time, the restrictions, limitations and conditions, if any specified in the notification shall be observed in the areas aforesaid.