Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3A(1)(h) in The M.P. Factories Rules, 1962

(h)such other particulars as the Chief Inspector may require so as to visualise situation of the safety of the lives and the environment likely to be effected by the factory, such as safety reports about the design and the operation of the plant from any competent person having working experience of not less than 5 years in that line, mode of disposal of effluents, neutralisation of the toxic substance any, and so forth.