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 89] [Entire Act] State of Madhya Pradesh - Subsection Section 89(ii) in The M.P. Factories Rules, 1962 (ii)to take up with the Factory Management the grivences of workers, individual as well as collective, with view to securing their redress and to act as a liaison officer between the Management and Labour;
