Section 131A(1)(a) in The M.P. Factories Rules, 1962

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State of Madhya Pradesh - Subsection

Section 131A(1)(a) in The M.P. Factories Rules, 1962

(a)For factories employing upto 50 workers. - (i) The services of a Factory Medical Officer on retainership basis, in his clinic to be notified by the occupier. He will carry out the pre-employment and periodical medical examinations stipulated in Rule 131 and render medical assistance during any emergency;

(ii)a minimum of 5 persons trained in first-aid procedures amongst 'whom atleast one shall always be available during the working period;

(iii)a fully equipped fist-aid box.

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State of Madhya Pradesh - Subsection

Section 131A(1)(a) in The M.P. Factories Rules, 1962