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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Madhya Pradesh - Subsection

Section 126(8) in The M.P. Factories Rules, 1962

(8)The occupier shall revise the Safety Policy as often as may be appropriate, but it shall necessarily by revised under the following circumstances:
(a)whenever any expansion or modification having implication on safety and health of persons at work is made; or
(b)wherever new substance(s) or articles are introduced in the manufacturing process having implications on health and safety of person exposed to such substances.