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 72B] [Entire Act] State of Madhya Pradesh - Subsection Section 72B(d) in The M.P. Factories Rules, 1962 (d)In case of dismissal or discharge a safety Officer including the Chief Safety Officer shall have a right to appeal to the State Government whose decision thereon shall be final.
