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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Madhya Pradesh - Subsection

Section 108(2) in The M.P. Factories Rules, 1962

(2)When any accident or any dangerous occurrence specified in the Schedule, which result in the death of any person or which result in such bodily injury to any person as is likely to cause his death, takes place in a factory, notice as mentioned in sub-rule (1) shall be sent also to :-
(a)The District Magistrate or Sub-Divisional Officer;
(b)The officer in charge of the nearest Police Station; and
(c)The relatives of injured or deceased person, as notified by him to the Manager.