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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1)(iii) in The M.P. Shops and Establishments Rules, 1959

(iii)any other establishment or parts thereof in which time-washing or painting is in the opinion of the Inspector unnecessary to satisfy the requirements of Section 31 as to cleanliness.