Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(13) in The M.P. Shops and Establishments Rules, 1959

(13)Every employer shall maintain a register in which the original copies of inspection notes handed over by the Inspector to the employer under Rule 19 shall be incorporated serially in order of dates and he shall produce it whenever required to do so by an Inspector.