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[Cites 0, Cited by 0] [Section 93(4)] [Section 93] [Entire Act]

State of Madhya Pradesh - Subsection

Section 93(4)(b) in The M.P. Factories Rules, 1962

(b)The register maintained under clause (a) shall be reserved for a period of three years after the last entry in it, and shall be produced before the Inspector on demand.