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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(a) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

(a)no person who is not an occupier shall be called upon to render whole time service for a period exceeding seven days at a time and there shall he an interval of not less than ninety days before any such person is called upon to rentier whole time service after having already rendered such service; and