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[Cites 0, Cited by 0] [Section 126(5)] [Section 126] [Entire Act]

State of Madhya Pradesh - Subsection

Section 126(5)(e) in The M.P. Factories Rules, 1962

(e)relevant techniques and methods, such as safety audits and risk assessment for periodical assessment of the status on health, safety and environment and taking all the remedial measures;