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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(2) in The M.P. Factories Rules, 1962

(2)No woman or young person shall engage, in conjunction with others, in lifting carrying or moving by hand or on head any material article tool or appliance, if the weight thereof exceeds the lowest weight fixed by the schedule to sub-rule (1) for any of the persons engaged, multiplied by the number of the persons engaged.Rule prescribed under Section 35