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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(4) in The M.P. Factories Rules, 1962

(4)Every registered medical practitioner authorised under sub-section (2) of Section 10 to exercise the powers of a certifying surgeon shall grant a certificate, in the manner provided in the rules, the word "Provisional" being printed or stamped in red ink at the top of each foil and counter-foil of the certificate.