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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Madhya Pradesh - Subsection

Section 88(2) in The M.P. Factories Rules, 1962

(2)In the case of a Government undertaking to which sub-section (1) of Section 49 applies, the State Government shall, within three months from the date on which these rules come into force, by order, specify at least one officer who shall perform the duties of a Welfare Officer in that undertaking.] [Inserted by Notification No. 3688-4113-XVI, dated 1-6-1968.]