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 99] [Entire Act] State of Madhya Pradesh - Subsection Section 99(d) in The M.P. Factories Rules, 1962 (d)whenever workers are exempted by Section 52 they shall be granted compensatory holiday in accordance with the provisions of Section 53 and Rule 93.
