Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 101 in The M.P. Factories Rules, 1962 101. Register of child workers. - The Register of child workers shall be in Form No. 17.(2)The register of child workers shall be preserved for a period of three years after the last entry in it, and shall be produced before the Inspector on demand.
