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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67A(7) in The M.P. Factories Rules, 1962

(7)No gasholder shall be repaired or demolished except under the direct supervision of a person who by his training and experience and his knowledge of the necessary precautions against risks of explosion and of person being overcome by gas, is competent to supervise such work.