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State of Madhya Pradesh - Section

Section 31 in The M.P. Factories Rules, 1962

31. An inaccurate thermometer not to be used without fresh certificate.

- If an Inspector gives notice in writing that a thermometer is not accurate it shall not, after one month from the date of such notice, be deemed to be accurate unless and until it has been re-examined as prescribed and a fresh certificate obtained which certificate shall be kept attached to- the Humidity Register.