Section 67A(8)(iii) in The M.P. Factories Rules, 1962

[Cites 0, Cited by 0] [Section 67A(8)] [Section 67A] [Entire Act]

(iii)The results of examinations by a competent person carried out under sub-rule (4) and (5) shall be in the Form No. 9-A.

Legal Document View