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 109A] [Entire Act] State of Madhya Pradesh - Subsection Section 109A(1) in The M.P. Factories Rules, 1962 (1)The State Government may by order appoint the officer working in their Industrial Hygiene Laboratory as Government analyst for the purpose of the analysis work as desired under the Act and the Rules thereunder.
