(2)Any certificate obtained in contravention of sub-rule (1) shall be void.[* * *] [ Rule 29 omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][Chapter IV-A] [ Inserted by G.S.R. 557(E), dated 18.11.1978.] Medical Examination Of Persons Employed Or To Be Employed In Mines
