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 67Q(2)] [Section 67Q] [Entire Act] State of Punjab - Subsection Section 67Q(2)(i) in The Punjab Factory Rules, 1952 (i)a person possessing a Diploma in Industrial Health or equivalent shall not be required to possess the certificate of training as aforesaid;