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 43] [Entire Act] State of Madhya Pradesh - Subsection Section 43(1) in The M.P. Factories Rules, 1962 (1)Drinking-water shall not be supplied from any open well or reservoir, unless it is so constructed, situated, protected, and maintained as to be free from the possibility of pollution by chemical, or bacterial and extraneous impurities.
