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[Cites 0, Cited by 0] [Section 125(4)] [Section 125] [Entire Act]

State of Madhya Pradesh - Subsection

Section 125(4)(f) in The M.P. Factories Rules, 1962

(f)Wherever the proposed site requires clearance by the Ministry of Industry or the Ministry of Environment and Forests, the application for Site Appraisal will be considered by the Site Appraisal Committee only after such clearance has been received.