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 73G] [Entire Act] State of Madhya Pradesh - Subsection Section 73G(8) in The M.P. Factories Rules, 1962 (8)An automatic auditory and visual warning shall be given whenever process conditions exceed the present limits. This device, wherever possible, shall be integrated with automatic process correction systems.
