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[Cites 0, Cited by 0] [Section 73I(7)] [Section 73I] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73I(7)(g) in The M.P. Factories Rules, 1962

(g)looking into any complaint made on the likelihood of an imminent danger to the safety and health of the workers and suggesting corrective measures; and