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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(9) in The M.P. Factories Rules, 1962

(9)[ At such visits certifying surgeon after examining a worker shall record the result of his examinations in a register known as the health register, in Form 21 appended to these rules including the nature and the results of the tests carried thereat. This health register shall be kept in the custody of the factory manager and produced to the Certifying Surgeon at such visit or to the Inspector whenever required.] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]