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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Madhya Pradesh - Subsection

Section 83(3) in The M.P. Factories Rules, 1962

(3)[ The lunch rooms shall-
(a)comply with the requirements laid down in clauses (a) to (f) of sub-rule (2); and
(b)be provided with adequate number of tables with impervious tops for the use of workers for taking food.]
Rules prescribed under sub-section (3) of Section 48