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[Cites 0, Cited by 0] [Section 42(6)] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(6)(i) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(i)The latrines and urinals shall be adequately lighted and shall be maintained in a clean and sanitary condition at all times.