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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(vi) in The M.P. Factories Rules, 1962

(vi)to advise on fulfilment by the concerned departments of factory of obligations, statutory or otherwise, with regard to the provisions of the Factories Act and rules made thereunder, and to establish a liaison with Factory Inspectors and Medical Service concerning medical examinations of employees, health, record, supervision of hazardous jobs, sick visiting and convalescence, accident prevention and supervision of Safety Committee, systematic plant inspection, safety education, investigation of accidents and administration of Workmen's Compensation;