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 21(8)] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(8)(d) in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968 (d)Sufficient tales, chairs or benches shall be available for the number of diners to be accommodated as specified in clause (a).