Legal Document View

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
[Cites 0, Cited by 0] [Section 107(4)] [Section 107] [Entire Act]

State of Madhya Pradesh - Subsection

Section 107(4)(b) in The M.P. Factories Rules, 1962

(b)The fees prescribed in clause (e) shall be exclusive of any charges for biological, radiological or other test, which may have to be carried out in connection with the medical examination. Such charges shall be payable by the occupier.