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 67A] [Entire Act] State of Madhya Pradesh - Subsection Section 67A(4) in The M.P. Factories Rules, 1962 (4)Every gasholder shall be thoroughly examined externally by a competent person at least once in a period of 12 months.
