Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 121] [Entire Act] State of Madhya Pradesh - Subsection Section 121(3) in The M.P. Factories Rules, 1962 (3)Overwritings, erasures and scratches shall be avoided as far as possible and wherever such overwritings, erasures and scratches occur they shall be duly initialled by the manager.
