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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Madhya Pradesh - Subsection

Section 108(1) in The M.P. Factories Rules, 1962

(1)When any accident which results in the death of any person or which result in such bodily injury to any person as is likely to cause his death, or any dangerous occurrence specified in the Schedule takes place in a factory the manager of the factory shall forthwith send a notice thereof by telephone, special messenger or telegram to the Inspector and the Chief Inspector.