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 3A] [Entire Act] State of Madhya Pradesh - Subsection Section 3A(4) in The M.P. Factories Rules, 1962 (4)The certificate of stability referred to in sub-rule (3) shall be signed by a competent person.Note. - Competent person in relation to this sub-rule (4) means a person who has been recognized competent by the Chief Inspector under the Rule 123.]
