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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(4) in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993 (4)Fee payable to the Medical Authority for issuing such certificate shall be the same as prescribed by the State Government tor then medical boards.
