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[Cites 0, Cited by 0] [Section 126(5)] [Section 126] [Entire Act]

State of Madhya Pradesh - Subsection

Section 126(5)(f) in The M.P. Factories Rules, 1962

(f)stating its intentions to integrate health and safety in all decisions including those dealing with purchases, of plant, equipment, machinery and material as well as selection and placement of personal;