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 73J] [Entire Act] State of Madhya Pradesh - Subsection Section 73J(8) in The M.P. Factories Rules, 1962 (8)Where inspection doors are provided on the furnace they shall be interlocked with the burner itself so that they can not be opened until burner is shut off and furnace is cooled sufficiently.
