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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 128A] [Entire Act] State of Madhya Pradesh - Subsection Section 128A(3) in The M.P. Factories Rules, 1962 (3)The occupier shall also furnish any other information asked for by the Chief Inspector from time to time for the purpose of the Factories Act and the Rules made thereunder.
