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 66A] [Entire Act] State of Madhya Pradesh - Subsection Section 66A(3) in The M.P. Factories Rules, 1962 (3)Fees if any payable for an examination of a person under this rule shall be paid by the occupier and shall not be recoverable from that person.
