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 6A] [Entire Act] State of Madhya Pradesh - Subsection Section 6A(6) in The M.P. Factories Rules, 1962 (6)No person has been found unfit to work as said in sub-paragraph (5) shall be employed or permitted to work in the said processes unless the Certifying Surgeon, after further examination, again certifies him fit for employment in these processes.]
