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 129] [Entire Act] State of Madhya Pradesh - Subsection Section 129(1) in The M.P. Factories Rules, 1962 (1)The occupier shall review once in every calendar year and modify, if necessary, the information furnished under Rules 128 and 128-A to the workers and the Chief Inspector.
