Legal Document View

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
[Cites 0, Cited by 0] [Section 131A(2)] [Section 131A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131A(2)(a) in The M.P. Factories Rules, 1962

(a)a person possessing a Diploma in Industrial Health or equivalent shall not be required to possess the certificate of training as aforesaid;