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 131] [Entire Act] State of Madhya Pradesh - Subsection Section 131(7) in The M.P. Factories Rules, 1962 (7)The worker required to undergo medical examination under these rules and for any medical survey conducted by or on before of the Central or the State Government shall not refuse to undergo such medical examination.
