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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Madhya Pradesh - Subsection

Section 97(1) in The M.P. Public Health Act, 1949

(1)Upon the issue of a notification under Section 94 the following consequences shall ensue, namely,-
(a)the construction of establishment of any new factory, workshop or workplace, or the carrying of any new offensive trade in the area specified in the notification shall be absolutely prohibited;
(b)in the case of any factory, workshop or workplace in existence at the time when the notification comes into force or of any offensive trade in existence at such time, the restrictions, limitations and conditions, if any specified in the notification shall be observed in the areas aforesaid.