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[Cites 0, Cited by 0] [Section 124A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 124A(2) in The M.P. Factories Rules, 1962

(2)The Chief Inspector may require the supervisor to undergo training in Health and Safety. The syllabus and duration of the training in health and safety and the organisation conducting the training shall be approved by the DGFASLI or the State Government in accordance with the guideline issued by the DGFASLI.