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 131A] [Entire Act] State of Madhya Pradesh - Subsection Section 131A(3) in The M.P. Factories Rules, 1962 (3)The syllabus of the course leading to the above certificate, and the organisations conducting the State course shall be approved by the DGFASLI or the State Government in accordance with the guidelines issued by the DGFASLI.
