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[Cites 0, Cited by 0] [Section 131A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131A(4) in The M.P. Factories Rules, 1962

(4)Within one month of the appointment of a Factory Medical Officer, the occupier of the Factory shall furnish to the Chief Inspector the following particulars :-
(a)Name and address of the Factory Medical Officer;
(b)Qualifications;
(c)Experience, if any; and
(d)the sub-rule under which appointment given.