Section 125(1)(c) in The M.P. Factories Rules, 1962

[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

(c)The State Government may appoint the following as member of the Committee :-

(i)A representative of the Fire Service Organisation of the State Government;

(ii)A representative of the State Department of Industries;

(iii)A representative of the Director General of Factory Advice Service and Labour Institute, Bombay.

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