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 77] [Entire Act] State of Madhya Pradesh - Subsection Section 77(5) in The M.P. Factories Rules, 1962 (5)The canteen building shall be constructed in accordance with the plans approved by the Chief Inspector, and shall accommodate at least a dining-hall, kitchen, storeroom, pantry and washing-places separately for workers and for utensils.
