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 77A] [Entire Act] State of Madhya Pradesh - Subsection Section 77A(2) in The M.P. Factories Rules, 1962 (2)Any person, who in the opinion of the Factory Medical Officer or the Certifying Surgeon, is unsuitable for employment, on account of possible risk to the health of others shall not be employed as a member of canteen staff.]
