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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Madhya Pradesh - Subsection

Section 85(2) in The M.P. Factories Rules, 1962

(2)Adjoining the washing room referred to above, a latrine shall be provided for the sole use of children in the creche. The design of latrine and the scale of accommodation to be provided shall either be approved by the Public Health Authorities, or where there is no such Public Health Authority by the Chief Inspector.