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 128B] [Entire Act] State of Madhya Pradesh - Subsection Section 128B(3) in The M.P. Factories Rules, 1962 (3)The occupier shall also furnish the information prescribed in the sub-rules (1) and (2) to the State Pollution Control Board.
