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[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

State of Madhya Pradesh - Subsection

Section 125(3)(b) in The M.P. Factories Rules, 1962

(b)The application for site appraisal alongwith 15 copies thereof shall be submitted in the Form 1. The committee may dispense with Furnishing information on any particular item in the Application Form if it considers the same to be not relevant to the application under consideration.