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[Cites 0, Cited by 0] [Section 125(4)] [Section 125] [Entire Act]

State of Madhya Pradesh - Subsection

Section 125(4)(b) in The M.P. Factories Rules, 1962

(b)The Secretary shall fix up meeting in such a manner that all the applications received and registered are referred to in Committee within a period of one month from the date of their receipt.