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 73H] [Entire Act] State of Madhya Pradesh - Subsection Section 73H(7) in The M.P. Factories Rules, 1962 (7)Riding on locomotive, wagon or other rolling stock. - No person shall be permitted to be upon (whether inside or outside) any locomotive, wagon or after rolling stock except where secure foothold and handhold are provided.
