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 106] [Entire Act] State of Madhya Pradesh - Subsection Section 106(3) in The M.P. Factories Rules, 1962 (3)No alteration shall be made in the scheme approved by the State Government at the time of granting exemption under Section 84 without their previous sanction.
