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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(iii) in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(iii)power driven machinery not specified in the licence shall not be used in the manufacturing process in the premises;