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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(6) in The M.P. Public Health Act, 1949

(6)any fire-place or furnace which does at as far as practicable consume the smoke arising from the combustible used therein, and which is used for working engines by steam, or in any mill, factory, dye-house, brewery, bake-house or gaswork; or in any manufacturing or trade process whatsoever.