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State of Madhya Pradesh - Section

Section 117 in The M.P. Factories Rules, 1962

117. Display and maintenance of notices.

- (i) If any person pulls down, injures or defaces any material exhibited in pursuance of these rules, he shall be guilty of an offence under this rule.
(ii)Any notice which ceases to have affected shall be removed from the notice board.
(iii)A copy of each notice exhibited shall be maintained in file or files for a period of three years from the date it ceases to have effect.