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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3A(1)(i) in The M.P. Factories Rules, 1962

(i)an envelop duly stamped and addressed to the applicant himself, with the address on which he desires to receive one copy of the plans returned from the office of the Chief Inspector alongwith the decision of the Chief Inspector as mentioned in sub-rule (2).