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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131(2)(a) in The M.P. Factories Rules, 1962

(a)Once before employment, to ascertain the health status of all the workers in respect of occupational health hazards to which they are exposed and in cases wherein the opinion of the Factory Medical Officer it is necessary to do so at a shorter interval in respect of any worker;