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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Madhya Pradesh - Subsection

Section 126(3) in The M.P. Factories Rules, 1962

(3)Notwithstanding anything contained in sub-rule (2), the Chief Inspector may require the occupiers of any of the factories or class or description of factories to comply with the requirements of sub-rule (1), if, in his opinion, it is expedient to do so.