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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(3) in The M.P. Public Health Act, 1949

(3)A notification issued under sub-section (1) or sub-section (2) may declare that operations in any factory, workshop or work-place in existence at the time when it comes into force, or that the continuance of any offensive trade carried on by any person at such time shall be subject to such restrictions, limitations and conditions as may be specified in the notification.