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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Madhya Pradesh - Subsection

Section 126(4) in The M.P. Factories Rules, 1962

(4)The Health and Safety Policy should contain or deal with-
(a)declared intention and commitment of the top management to health, safety and environment and compliance with all the relevant statutory requirements;
(b)organisational set up to carry out the declared policy clearly assigning the responsibility at different levels; and
(c)arrangements for making the policy effective.