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 96] [Entire Act] State of Madhya Pradesh - Subsection Section 96(3) in The M.P. Factories Rules, 1962 (3)The register shall be preserved for three years after the close of the year to which it relates.Rules 97 to 99 prescribed under Section 64
