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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3A(3) in The M.P. Factories Rules, 1962

(3)No manufacturing process shall be carried on in any building constructed, re-constructed, extended or occupied for using as a factory or part of a factory whose plans were approved as referred to in sub-rule (2), until certificate of stability in Form 2, appended to these rules, in respect of those buildings has been delivered to the Chief Inspector and accepted by him.