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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(6)(b) in The M.P. Factories Rules, 1962

(b)The certifying surgeon shall credit all or the part of, as may be specified by State Government by order from time to time, the collection of fees made under this rule in the Government treasury at the end of each quarter under the revenue head-