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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(1) in The M.P. Economiser Rules, 1959 (1)On receipt of the Registrations and Memorandum of Inspection Books, the Chief Inspector shall enter economiser unit under its original number in Part II of the register kept for the purpose.
