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[Cites 0, Cited by 0] [Section 131A(2)] [Section 131A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131A(2)(b) in The M.P. Factories Rules, 1962

(b)the Chief Inspector may, subject to such conditions as he may specify, grant exemption from the requirement of this sub-rule, if in his opinion a suitable person possessing the necessary qualification is not available for appointment;