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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(b) in The M.P. Factories Rules, 1962 (b)in the case of an Inspector who is a duly qualified medical practitioner, to carry out such medical examination as may be necessary for the purposes of his duties under the Act;
