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[Cites 0, Cited by 0] [Section 19(7)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(7)(a) in The M.P. Factories Rules, 1962

(a)cases of illness have occurred which it is reasonable to believe are due to the nature of the manufacturing process-carried on, or other conditions of work prevailing therein, or