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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(2) in Punjab Boiler Attendants Rules, 1961

(2)Any candidate who has been refused such certificate may be asked to produce a certificate of fitness from a registered medical practitioner. If, however, the candidate produces a certificate of physical fitness the Board shall issue a certificate of competency.