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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(16) in Bihar Factories Rules, 1950

(16)[ Any register or record of medical examination and tests therewith required to be carried out under any of the schedule, annexed to rule 95 in respect of any worker shall be kept available and shall be preserved till the expiry of one year after the worker ceases to be in employment of the factory.] [Inserted by S.O. 686 dated 13.7.1988.]