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 77] [Entire Act] State of Madhya Pradesh - Subsection Section 77(3) in The M.P. Factories Rules, 1962 (3)The manager of the factory shall submit, for the approval of the Chief Inspector, plans and site plan, in duplicate, of the building to be constructed or adapted for use as a canteen.
