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[Cites 0, Cited by 0] [Section 73A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73A(2) in The M.P. Factories Rules, 1962

(2)Definition. - For the purpose of this rule, oven or drier means any enclosed structure, receptacle, compartment or box which is used for baking, drying or otherwise procession of any article or substances at a temperature higher than the ambient temperature of the air in room or space in which the oven or drier is situated, and in which a flammable or explosive mixture of air and a flammable substance is likely to be evolved within the enclosed structure, receptacle, compartment or box or part thereof on account of the article or substance which are baked, dried or otherwise processed within it.