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[Cites 0, Cited by 0] [Section 81AI(1)] [Section 81AI] [Entire Act]

State of Kerala - Subsection

Section 81AI(1)(b) in Kerala Factories Rules, 1957

(b)Once in a period of 6 months, to ascertain the health status of all the workers in respect of occupational health hazardous to which they are exposed; and in cases where in the opinion of the Factory medical Officer it is necessary to do so at a shorter interval in respect of any worker;