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[Cites 0, Cited by 0] [Section 131A(2)] [Section 131A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131A(2)(c) in The M.P. Factories Rules, 1962

(c)in case of a person who has been working as a Factory Medical Officer for a period of not subject to the condition that the said person shall obtain the aforesaid certificate of training within a period of three years, relax the qualification.