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 73H] [Entire Act] State of Madhya Pradesh - Subsection Section 73H(18) in The M.P. Factories Rules, 1962 (18)Duties of drivers and shunters. - It shall be the duty of every driver of a locomotive, or a shunter including a shunting jamadar to report without delay to their superior any defeet in permanent way, locomotive or rolling stock.
