Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 38 in The M.P. Factories Rules, 1962

38. Power of Chief Inspector to exempt.

- Where the Chief Inspector is satisfied in respect of any particular factory or part thereof or in respect of any description of work room or process that any requirement of Rules 36 to 37 is inappropriate or is not reasonable practicable, he may, by order in writing, exempt the factory or part thereof, or description of work-room or process from such requirement to such extent and subject to such conditions as he may specify.