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] [Section 128A] [Entire Act] State of Madhya Pradesh - Subsection Section 128A(1) in The M.P. Factories Rules, 1962 (1)The occupier of every factory carrying on hazardous process shall furnish, in writing to the Chief Inspector, a copy of all the information furnished to the workers.
