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[Cites 0, Cited by 0] [Section 73A(4)] [Section 73A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73A(4)(c) in The M.P. Factories Rules, 1962

(c)All parts of an oven or drier which has undergone any alteration or repair which has the effect of modifying any of the design characteristics, shall not be used unless a thorough examination and tests as have been mentioned in clause (b) has been carried out by a competent person and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspection;