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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(vii) in The Bihar Factories Welfare Officers Rules, 1952

(vii)Where there is no separate industrial or plant, health and medical officer, establishing and maintaining liasion with Certifying Surgeon and other medical and health authorities concerning medical examination of worker and other matters relating to industrial health and hygiene;