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 71] [Entire Act] State of Madhya Pradesh - Subsection Section 71(vi) in The M.P. Factories Rules, 1962 (vi)Prior to the application of any flame to the gas main or service this shall be pierced or drilled and the escaping gas ignited.
