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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(3) in The M.P. Factories Rules, 1962 (3)A fee of Rs. 5 shall be charged on each such application.] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
