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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(2) in The M.P. Factories Rules, 1962

(2)There shall be displayed in the ambulance room [..........] dispensary a notice giving the name, address and telephone number of the Medical Practitioner in charge. The name of the nearest hospital and its telephone number shall also be mentioned prominently in the said notice.[(2-A) No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities under this rule] [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.].